SRI RAJIB DEBNATH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) By this criminal petition, the petitioner, an accused in case no. S.T.14(WT/K) 2012, asked for quashing the proceeding of the criminal case on and from 21.07.2015 and also for denovo trial from the stage of cross examination of PW -1 and other witnesses. Further prayer of the petitioner is that the case no. S.T.14(WT/K)2012 shall be transferred from the court of learned Additional Sessions Judge, Khowai, to any other court of competent jurisdiction.

(2.) Heard Mr. S. Kar Bhowmik, learned counsel appearing for the petitioner as well as Mr. Ratan Dutta, learned counsel appearing for the respondent no.2. Also heard Mr. RC Debnath, learned Additional Public Prosecutor appearing for the respondent no.1.

(3.) It appears from the record that this petitioner earlier also approached this Court by way of filing one criminal petition being Crl. Petn. 26 of 2015, wherein the petitioner had challenged the Order dated 06.07.2015 passed by the learned Additional Sessions Judge, Khowai, in the aforesaid sessions trial whereby he had preponed the hearing over the case from 31.07.2015 to 21.07.2015 and had refixed the calendar of the case and that case was disposed of on 15.07.2015 upholding the Order of preponded calendar passed by the learned Additional Sessions Judge. Thereafter, the petitioner again filed another criminal petition being Crl. Petn. 32 of 2015 wherein the petitioner prayed for transfer of the aforesaid sessions trial from the court of learned Additional Sessions Judge, Khowai to any other court. Thus, the said criminal petition was also disposed of by rejecting the prayer for transfer with some observations.