SAFARI BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) None for the appellant even when the case is called out for hearing in the second round.

(2.) This case was allotted to Shri Anant Bajpai, Advocate through the High Court, Legal Services Committee.

(3.) As there is no representation on behalf of the appellant, Shri Akhil Agrawal, Advocate present in the Court is appointed as counsel to represent the appellant in the present case.