BINAPANI BAIRAGI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have approached this Court in CRR 3901 of 2015 assailing the order dated 8.10.2015 whereby the learned trial Court rejected their prayer for adding opposite parties no.2, 4, 5, 6 and 9 therein as accused persons. They also pray for transfer of the proceeding from the learned Court of the Additional Sessions Judge, First Court, Bongaon, North 24 Parganas to the learned Court of City Sessions Court, Calcutta or any other Court outside the jurisdiction of North 24 Parganas in CRR 3958 of 2015.

(3.) In the course of hearing of the aforesaid petitions, I was informed that there is a writ petition being WP 7308(W) of 2015, had also been preferred by the petitioners praying for further investigation/re-investigation of the matter in the case by Central Bureau of Investigation. The said matter was assigned to me to be heard along with the aforesaid petitions.