RAJA RAM PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It has been submitted that counsel for the applicant namely, Ms. Shivani Kapoor has already resigned from the panel of JHALSA.

(2.) In view of the submission, this Court appoints Md. Razaullah Ansari, Advocate as Amicus Curiae to assist this Court on behalf of the applicant.

(3.) The applicant, who is in custody since 13/3/2023, has approached this Court for grant of regular bail in connection with Tandwa P.S. Case No.115 of 2017 registered for the offence under Ss. 143, 144, 147, 148, 149, 341, 323, 420, 353, 504/506 IPC.