- (1.) Heard learned counsel for the applicant and learned Additional Government Advocate for the State - respondent.
(2.) By means of this transfer application, the applicant has prayed that Sessions Trial No. 385 of 2011 (State vs Gajendra and others) under sections 307, 504 IPC, Police Station Ramala, District Baghpat pending in the court of Fast Track Court -II, Baghpat be transferred to the court of Additional Sessions Judge -I, Baghpat.
(3.) It has been submitted on behalf of the applicant that about 47 dates for arguments were fixed by the court of Ist Additional Sessions Judge, Baghpat, but the accused persons for one reason or other sought time.;