KAILASH THAKAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr.Karan Bharihoke, learned Amicus Curiae submits that the instant matter was assigned to him by communication dated 17.08.2021 which requested him to file the special leave petition as early as possible and preferably within two weeks. Mr. Bharihoke submits that at the stage of filing of the petition, the record in the matter including the depositions of the relevant witnesses was not given to him. He further submits that when he requested for the record, some documents were given to him but not the complete record.

(2.) At his request the matter is adjourned to 22.11.2021 to enable the learned Amicus Curiae to place on record copies of the translation of relevant depositions.

(3.) We have generally observed similar situations of incomplete record being furnished to the learned counsel from the panel of Amicus Curiae or those engaged by the Supreme Court Legal Services Committee, which impels us to issue following directions to ensure good and qualitative assistance in legal aid matters: