SANTOSH KUMAR DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) When the matter is called out for hearing, none is present on behalf of the appellant/accused to prosecute the appeal. In the facts and circumstances of the case, in particular the long pendency of the appeal, this Court has no other option but to appoint the Advocate from the panel of High Court Legal Service Committee to represent the appellant.

(2.) On being asked to Shri Shantosh Bharat, who is one of the empanelled lawyers of High Court Legal Service Committee in this regard, he is ready and willing to argue the matter. Therefore, in the interest of justice, Shri Shantosh Bharat, who is one of the lawyers in the panel of High Court Legal Service Committee, is appointed as counsel to represent the appellant.

(3.) Registry is directed to inform the High Court Legal Services Committee in this regard for compliance and needful.