JAY PRKASH Vs. STATE OF DELHI

JUDGEMENT

(1.) I.A.10635/2017

(2.) Learned counsel for the petitioner submits that the petitioner is an illiterate person living in Bhagpat, U.P. and his counsel did not inform him the date of hearing of 20th May, 2014 and, therefore, he did not attend the Court on the said date. It is further submitted that his counsel did not inform the status report from 2014 to 2016 despite repeated requests and he engaged a new counsel in 2016 who inspected the record and filed the present application.

(3.) Before considering the aforesaid submissions, this Court would like to record the relevant facts of this case.