CHAMELA Vs. STATE

JUDGEMENT

(1.) CRL . Appeal No. 653/2005 filed by Ram Prasad has been listed for final hearing today in the category of 'After Notice Misc. Matters', in terms of the order dated 15.3.2010.

(2.) REGISTRY has sent the file of Crl. Appeal No. 545/2004 filed by Chamela, wife of Ram Prasad, for the reason even said Appeal requires to be heard today itself.

(3.) ACCORDINGLY , we appoint Mr. Bhupesh Narula Advocate as the Amicus Curiae to represent Chamela, who we note is present in Court along with her daughter Sunita. We fix the fee of Mr. Bhupesh Narula Advocate in sum of Rs. 5,500/ - to be paid by the Delhi High Court Legal Services Committee. It is clarified that this fee would relate to Crl. Appeal No. 545/2004.