HIGH COURT LEGAL SERVICES COMMITTEE, PATNA HIGH COURT, PATNA THROUGH ITS SECRETARY SHRI KISHORE PRASAD, JOINT REGISTRAR (JUDICIAL) Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present application has been filed by Patna High Court Legal Services Committee for modification of the order dated 24th of April, 2015 passed in Criminal Appeal (DB) No. 462 of 1993 by the Division Bench of this Court awarding a fee of Rs. 5000/- to the Amicus Curiae.

(3.) The argument of the learned counsel for the petitioner is that under the Bihar State Legal Services Authority Regulation, 1998, the fee has been fixed; therefore, the High Court Legal Services Committee cannot pay more fee than what is fixed in the said Regulation.