NEERAJ PAL Vs. STATE

JUDGEMENT

(1.) Whereas counsel appears for appellant Dev Raj in Crl.A.439/2014, none appears for the appellant in Crl.A.806/2014. It is unfortunate that counsel does not appear in Crl.A.806/2014 in spite of the fact that Neeraj Pal, the appellant thereof, is still in jail.

(2.) Learned counsel for appellant Dev Raj states that he has prepared the appeals keeping in view the role assigned to Neeraj Pal as well and thus he is in a position to argue Crl.A.806/2014 and therefore, I appoint Sh.Ajit Sharma, Advocate who is the lawyer for co -appellant Dev Raj to argue in Crl.A.806/2014. His fee shall be paid by the Delhi High Court Legal Services Committee as per its fee schedule.

(3.) Statistical data show that on the eve of the new year rowdyism takes place and sometimes incidents turn ugly. Instant incident is one of the kind.