AJOY KUMAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application seeking transfer of a case being Criminal Appeal No. 1 of 2019 presently pending before the learned Additional Session Judge, 2nd Court, Barrackpore, North 24 Parganas to another Court within the same jurisdiction.

(2.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioner was convicted under Sec. 3 of the RP (UP) Act, 1966 by a judgment and order dtd. 26/12/2018 passed by the learned Judicial Magistrate, Barrackpore, North 24 parganas in Case No. C. 261 of 2007. Being aggrieved the petitioner preferred an appeal before the learned Sessions Court. On 2/1/2019, the appeal was admitted and was transferred for disposal. Thereafter, on a few dates the matter was taken up for hearing. The case of the petitioner is that the Presiding Officer of the learned Court was not willing to hear all the submissions made on behalf of the appellant. He was also disinteresting in perusing the judgments cited on behalf of the appellant. That is why the petitioner was constrained to file an application before the learned Court on 7/3/2022 praying for transfer of the case the Court to another Court. However, learned Appellate Court dismissed the said application although granting liberty to the appellant to move this Court with a prayer for seeking transfer.

(3.) I have heard the submissions of the learned Counsel for the petitioner and have perused the revision petition.