JUDGEMENT
MANISH PITALE, J. -
(1.)Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties, heard finally.
(2.)By this petition, the petitioner is seeking a direction from this Court for transferring Sessions Cases pending before the court of Judge R.R.Vaishnav, District Judge-1, Sessions Court, Thane to any other Court. The petitioner is the son of Sunil Kumar Lahoriya, who was murdered in front of his office on 16 th February, 2013. A First Information Report ("FIR") bearing No.67 of 2013 was registered, pursuant to which investigation was undertaken and chargesheet was filed against the accused persons. The accused were arrested after their anticipatory bail applications were rejected and it is an admitted position that the accused persons have continued in custody till date, except a few, who were granted bail recently.
(3.)On 30th October, 2017, charges were framed before the Sessions Court. During the pendency of the proceedings before the Sessions Court, various applications were filed on behalf of the accused persons and the writ petitions arising out of the orders passed in such applications came up before this Court. The orders passed by this Court were challenged before the Hon'ble Supreme Court and there were certain orders passed by the Hon'ble Supreme Court also. It is relevant that on 18 th December, 2018, in one such proceeding before this Court, an order was passed by the Division Bench of this Court directing the proceedings before the trial court to be expedited and to be taken up on day-to-day basis.
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