JAI PRAKASH Vs. STATE

JUDGEMENT

(1.) The appeal has been reaching for hearing for the last two days and Ms.Anu Narula, learned counsel for the appellant has not been appearing to argue the appeal. Today also, learned counsel does not appear. We have requested Ms.Charu Verma, Advocate who is present in court and is on the panel of Delhi High Court Legal Services Committee to assist us.

(2.) Learned counsel has consented to render assistance to the court.

(3.) We express our gratitude to learned counsel and appoint her as an Amicus Curiae on behalf of the appellant. The fee of learned counsel is fixed in sum of Rs.7500/- to be paid by the Delhi High Court Legal Services Committee.