LAKSHMAN PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) When this appeal was called out for final hearing a few months back, we have noticed that the sole-appellant was represented by only one Lawyer, Sri J.P. Sinha, who died sometime back. There was no one to represent the sole-appellant, accordingly, we issued notices to the appellant and the bailors, as the appellant had been released on bail when the appeal was admitted for hearing. Notices were validly served both by registered process and personal service on all the three aforesaid but no steps have been taken to ensure representation.

(2.) Accordingly, we have no option but to appoint Smt. Rina Sinha, an Advocate of this Court, as Amicus Curiae to assist us in the matter. She has requisite experience as she has been assisting Sri Suraj Narayan Prasad Sinha, learned Senior Advocate, who is a very senior practitioner of criminal side of this Court. Let a paper book be given to her.

(3.) List this appeal for hearing on 16thof December, 2014.