SATIN CHANDRA PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this Appeal is to the order of a learned Single Judge of the Guwahati High Court dismissing the Criminal Revision filed by the appellant. The background facts in a nutshell are as follows:

(3.) In support of the appeal, learned counsel for the appellant submitted that learned counsel who was appearing for the appellant in the High Court had been appointed as a counsel for the State and, therefore, could not have appeared for the appellant. Unfortunately, this position was not brought to the notice of the appellant and, therefore, the appellant should not be made to suffer. It is pointed out that the appellant has always pursued the remedies and there was never any negligence on his part.