PINAKI SINGHA Vs. MOUSUMI BESRA

JUDGEMENT

(1.) The present revision has been preferred praying for transfer of the proceedings in Sessions (Spl.) Case No. 37/2019 pending before the learned Additional District and Sessions Judge, Raghunathpur, Purulia to any other Court in Asansol. The Sessions (Spl.) Case No. 37/2019 against the petitioner is registered under Sec. 8 of the POCSO Act, 2012 and Sec. 3(xi) of the SC and ST (Prevention of Atrocities) Amendment Act, 2015 in Neturia P.S. Case No. 92/2019 dtd. 27/7/2019. The case is fixed for evidence.

(2.) There are 9 witnesses including the victim.

(3.) The petitioner/accused's (in Sessions Case) wife has registered the present case being no. 135/2019 dtd. 17/11/2019 under Ss. 341/147/148/323/325/379 of IPC against the victim's (in Sessions Case) father and others alleging assault and receiving bleeding injuries and theft of his personal belonging.