SHYAM LAL Vs. STATE

JUDGEMENT

(1.) None appears on behalf of the petitioner even in the second round, therefore, learned Counsel Mr. Kuldeep Sharma is appointed as amicus curiae in this matter. The remuneration to the amicus curiae shall be paid by Rajasthan State Legal Services Authority, Jodhpur.

(2.) Learned Public Prosecutor submitted a report received from Police Station Sadar Pali, District Pali wherein it is mentioned that the petitioner Shyamlal is alive.

(3.) Heard.