Subhasis Dasgupta, J. - (1.) This is an application for transfer of proceedings being G.R. Case No. 866 of 2015 arising out of Sonamukhi Police Station Case No. 155 of 2015 dated 08.10.2015 under Sections 147/148/149/448/379/427/1436/506 of the Indian Penal Code read with Section 9(B) of the Indian Explosives Act, now pending before the learned Additional Sessions Judge, Bishnupur, Bankura so that the instant case, now proposed to be transferred, may be heard one after another with Sessions Case No. 05(10)17 pending before the learned Additional Sessions Judge, Bishnupur Bankure.
(2.) Admittedly the revisionist initiated a prayer for transfer of instant pending proceeding, referred hereinabove, by filing an application under 408 of the Code of Criminal Procedure, which was disposed of by the learned Sessions Judge at Bankura in Criminal Misc Case No. 09 of 2017, rejecting the prayer under Section 408 Cr. P.C.
(3.) Learned advocate for the revisionist submitted that the instant case being GR. Case No. 866 of 2015 now pending before the learned Additional Chief Judicial Magistrate, Bishnupur, Bankura arose out of Sonamukhi Police Station Case No. 155 of 2015 dated 08.10.2015 under Section 147/148/149/448/379/427/1436/506 of the Indian Penal Code, and it was nothing but a counter case of Sonamukhi Police Station Case No. 154 of 2015 dated 07.10.2015 under Sections 147/148/149/325/326/302/379 of the Indian Penal Code, giving rise Sessions Case No. 05(10)17, now pending before the learned Additional Sessions Judge, Bishnupur Bankura for trial.;