STATE OF RAJASTHAN Vs. GAUTAM HARIJAN

JUDGEMENT

(1.) Learned counsel for the petitioner on instructions, confirms that the respondent is undergoing sentence in the present case and is at present detained in Central Jail, Kota, Rajasthan.

(2.) The petitioner shall inform the Jail Superintendent to personally communicate the next date fixed for hearing to the respondent.

(3.) The Jail Superintendent will inform the respondent that he can engage a lawyer of his choice. If the respondent wants legal aid, the Jail Superintendent will forward necessary application to the Supreme Court Legal Services Committee to enable the said Committee to appoint a lawyer for espousing the cause of the respondent.