DALIP Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No. 4651 -52/2010.

(2.) MR . V. Madhukar, learned Counsel appointed by the Delhi High Court Legal Services Committee to represent the appellant states that at a video conference held with the appellant on 26.3.2010 he has been instructed by the appellant not to press both the applications. Learned Counsel submits that he has been instructed not to press the plea of the appellant being a juvenile when the crime was committed.

(3.) WE dismiss both the applications as not pressed.