DEVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants ' accused persons have filed the present application under Sec. 407 of the Code of Criminal Procedure, 1973, to transfer the Sessions Trial No.90 of 2017, 'State vs. Devendra Singh alias Lamba and Others', from the court of Ist Additional District Judge, Kashipur, District Udham Singh Nagar to the court of IIIrd Additional District Judge Rudrapur, District Udham Singh Nagar.

(2.) Heard Mr. Naveen Singh Bisht, learned counsel for the applicants and Mr. S.S. Adhikari, learned Deputy Advocate General for the State.

(3.) During the arguments, the learned counsel for the applicants submitted that the present matter may be disposed of with the direction to the Ist Additional District Judge, Kashipur to decide the said Sessions Trial expeditiously.