KRISHNA BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application praying for transfer of a trial from the Court of the learned Additional Sessions Judge, 6th Court, Barasat, North 24-Parganas to any other Court.

(2.) Let a copy of this application be served upon Mr. Swapan Banerjee and Mr. Suman De, learned Advocates who are present in Court today and who ordinarily appear on behalf of the State. Their engagement may be regularised by the competent authority of the State in due course.

(3.) Learned Counsel appearing on behalf of the petitioner submits as follows. The learned Trial court is overburdened with work as he has been given the additional charge of Special Court, NDPS Act. That is why the trial could not proceed much. On several dates although the witnesses are present, they could not be examined. In the interest of justice, the trial should be transferred to any other competent Court with lesser burden of work.