YEESHU KUMAR @ YEESHU LOHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through video conferencing.

(2.) When the matter is taken up for hearing, none is present for the appellant to argue this appeal. Hence, considering the facts and circumstances of the case, in particular the long pendency of the appeal, this Court deems it appropriate to appoint a counsel from the High Court Legal Services Committee to represent the appellant.

(3.) Ms. Pragya Pandey, Advocate, one of the empanelled lawyers of the High Court Legal Services Committee, on being asked by this Court is ready to argue the matter. Hence, Ms. Pandey is appointed as a counsel for the appellant in this case. Registry is directed to inform the High Court Legal Services Committee in this regard for doing the needful.