CHAMPION R SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.Dey, learned counsel on behalf of the petitioner as well as Mr. S.Sen Gupta, learned Addl. Sr. State counsel on behalf of the respondents. In compliance of the order of this Court dated 03-11-2017, Mr. A.M.Sangma and Mr. A.C.Marak, Magistrates appeared in person along with the case record.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. S.Dey, learned counsel for the petitioner submits that the first bail application was moved on 23-06-2017 and after hearing the bail application, it was reserved for judgment on 28- 06-2017, but no order was passed on 28-06-2017 and ultimately, the order was passed on 29-06-2017. Learned counsel further submits that the second bail application was moved on 22-09-2017 and the order was finally passed on 10- 10-2017. Learned counsel also contended that it is very difficult to get the PP as well as the Presiding Officer available at the Baghmara Court. Hence, this instant petition for transfer.