VEER SINGH BHADANA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed challenging the impugned order dtd. 23/8/2023, which reads as under:

(2.) Mr.Varun Goswami, learned counsel for the petitioner submits that arguments on behalf of the accused persons were never heard as even reflected from the order-sheet and learned Additional Sessions Judge has framed the charges as having been conceded by learned counsel for the accused persons. Learned counsel submits that Mr.Harish, whose appearance has been marked for all the accused person were never representing his client.

(3.) Learned APP submits that in the circumstances of the case, an appropriate order may be passed.