PARDEEP DEV; VISHNU VISHWAS Vs. STATE

JUDGEMENT

(1.) APPELLANT Pardeep Dev in Crl.Appeal No.729/2011 has been produced in Court pursuant to the order dated November 03, 2014. His production was sought in Court because his counsel was not appearing in the appeal despite the appeal being on the Board for final hearing in the expedited list and having reached for hearing thrice, but not heard because of no representation from his side.

(2.) PARDEEP Dev states that a counsel be appointed at State's expense to represent him in the appeal.

(3.) MS .Arundhati Katju, a lawyer on the panel of Delhi High Court Legal Services Committee who is appearing in the connected appeal number Crl.A.No.172/2014 for co -accused Vishnu Vishwas states that she is prepared to argue the appeal even on behalf of appellant Pardeep Dev and thus we appoint Ms.Arundhati Katju, Advocate as a counsel at State's expense to argue the appeal on behalf of Pardeep Dev. She shall be paid her fee by the Delhi High Court Legal Services Committee as per schedule.