ASHOK KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioner takes exception to the order dated 03.08.2012 whereby certain documents were put for admission to the Petitioner in the absence of his counsel. Relevant portion of the order is extracted hereunder:-

(2.) The learned (ASJ) noticed that the counsel for the Petitioner was not present even on the previous date of hearing (i.e. prior to 03.08.2012) and, therefore, proceeded to put the documents to the Petitioner.

(3.) Admittedly, the Petitioner was facing trial for a serious offence under Section 376 IPC. The learned ASJ ought to have provided an Amicus if she wanted to proceed with the case in the absence of the defence counsel on that very day.