- (1.) BARKAT Ali Zaidi, J. A case under Sections 364, 396 and 307, I. P. C. in which three persons were kilted and 8 others were injured, is pending in the Court of Additional Sessions Judge, Court No. 6t Bulandshahr
(2.) THE case is at the stage of arguments and the defence has moved an application for summoning three witnesses including two injured witnesses and a child who had been abducted, but the Court rejected the same, whereupon a transfer application was moved before the District Judge Bulandshahr which was rejected on 11. 3. 2001 and the accused have come up to this Court for transfer of the case to some other Court, on the ground of rejection of their said application. Heard Sri Pradeep Verma, Smt. Malti Sharma Advocates for the appli cants and N. D. Rai, Addl. Government Advocate for the State. It is extremely distressing that triple murder case along with kidnapping has been pending for more than last six year and has not been concluded.
(3.) IT will appear, that the case is at the stage of argument for about six months, which indicates complete loss of control over the proceedings in the case, by the Presiding Judge. The District Judge is also expected to keep watch over such cases and scrutinize the working of other Judges in the district in performance of supervisory duty.;