(1.) Both transfer petition(criminal) 42/2015 and criminal petition 239/2016 were filed by the petitioner against the respondent with almost on same ground, as such they are taken up together and being disposed of by this common order.
(2.) The petitioner is an accused in Sessions Case no.7/1999 under Section 147/302/209/201/120B/343/325/365/34 of the IPC pending before the learned Sessions Judge, Golaghat. Raising certain grievances that the learned Sessions Judge conducted the proceeding in violation of the prescribed procedure, petitioner has prayed transfer of the case to any other court for adjudication, apprehending that he would not get fair trial from the said court.
(3.) In criminal petition 239/2016 petitioner prayed quashing of the criminal proceeding in sessions case 7/1999 which is pending before the learned Sessions Judge, Golaghat.
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