LALIT KUMAR Vs. STATE

JUDGEMENT

(1.) THE appeal has been called out for hearing. Ms.Charu Verma, Advocate on the panel of Delhi High Court Legal Services Committee has stood up to argue the appeal informing us that the appellant had desired a legal aid counsel to represent him and had named Sh.A.S.Rajput, Advocate as the one who should be representing him, probably for the reason the Delhi High Court Legal Services Committee has nominated Mr.A.S.Rajput, Advocate, but the said Committee has entrusted the brief to her.

(2.) WE proceeded to hear arguments in the appeal and do formally appoint Ms.Charu Verma as the Amicus Curiae on behalf of the appellant and fix her fee in sum of Rs.5500.00 to be paid by the Delhi High Court Legal Services Committee.

(3.) CO -accused Ajay Prashad was declared a Proclaimed Offender. He continues to evade the process of law till date.