- (1.) The petitioners have prayed for transfer of S.T. No.2(5) of 2015 arising out of S.C. No.55(3) of 2015 from the court of learned Additional Sessions Judge, Diamond Harbour to the court of learned Sessions Judge, Alipore in South 24 Parganas by filing an application under Section 407 read with Section 482 of the Code of Criminal Procedure, 1973.
(2.) The supplementary affidavit filed on behalf of the petitioners is kept on record.
(3.) It appears from record that the petitioners are facing trial before the court of learned Additional Sessions Judge, Diamond Harbour on the allegation of committing offence under Sections 279/304/120B/34 of the Indian Penal Code.;