BALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Earlier on 8/1/2025, 22/1/2025, 5/2/2025 and 19/2/2025 no one has appeared on behalf of the petitioner. Today even in the second round also, no one has appeared on behalf of the petitioner.

(2.) Learned Public Prosecutor submits a report from which it is found that the petitioner is still alive. Report submitted by the learned Public Prosecutor is taken on record.

(3.) Since on numerous occasions, no one has appeared on behalf of the petitioner and the petitioner is still alive, therefore, it is in the interest of justice that learned counsel Mr. Kuldeep Sharma is hereby appointed as Amicus curiae in this case. He shall be paid his remuneration by the Legal Services Authority as per Legal Aid Scheme.