STATE OF SIKKIM Vs. BABUL DAS @ RATUL

JUDGEMENT

(1.) Learned District & Sessions Judge, Special Division-I, Sikkim at Gangtok, has sent a letter bearing Ref. No. 68/D&SJ(SD-I) dated 14.06.2019, wherein he has forwarded a certified copy of the Order dated 13.06.2019, passed by by him in Sessions Trial Case No. 21 of 2018 : State of Sikkim vs. Babul Das @ Ratul and Ors. expressing his difficulties to proceed with the matter.

(2.) In his Order, learned Sessions Judge has stated that on going through the case record it was found that he had represented one of the accused i.e. accused no. 2 (Sadam Hussian) during initial stage of investigation and also filed a bail petition on his behalf. Hence, in view of the facts and circumstances of the case, it would not be prudent on his part to proceed with the matter.

(3.) I have considered the order passed by the learned Sessions Judge, Special Division-I in Sessions Trial Case No. 21 of 2018 : State of Sikkim vs. Babul Das @ Ratul and Ors. I find the reason given by him is sufficient to transfer this case from his Court.