AMIT KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Unfortunately, none appears for the appellant at the hearing of the appeal today. None appeared even in the forenoon when application seeking bail was taken up for hearing. The application was dismissed by a separate order passed in the forenoon noting that the appeal can be argued today itself.

(2.) Ms.Anu Narula Advocate who is present in Court has agreed to render assistance as Amicus Curiae and we accordingly appoint Ms.Anu Narula Advocate as the Amicus Curiae to represent the appellant and fix her fee in sum of Rs.7,500/-, to be paid by the Delhi High Court Legal Service Committee.

(3.) With the help of learned counsel Ms.Anu Narula we have gone through the evidence on record. We have heard learned counsel for the State.