Rajasthan High Court - Jodhpur
Baljindra Singh @ Binder Singh And Ors vs State on 25 August, 2020
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Criminal Appeal No. 56/2013
Baljindra Singh @ Binder Singh And Ors.
----Appellant
Versus
State
----Respondent
For Appellant(s) : Mr. Deepak Menaria, Amicus Curiae
For Respondent(s) : Mr. Anil Joshi, PP
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MS. JUSTICE KUMARI PRABHA SHARMA Order 25/08/2020 Appellant No.3 Joga Singh has been presented in the Court from the Central Jail, Sri Ganganagar. Shri Dhirendra Singh, Advocate who had filed power on his behalf pleads no instructions. Appellant-Joga Singh states that a suitable counsel may be appointed to argue this appeal under the Free Legal Aid Scheme on his behalf.
We, therefore, request Sri Deepak Menaria, Advocate to render his (Pro-bono) legal services for arguing the appeal on behalf of the appellant Joga Singh. Name of Shri Deepak Menaria, Advocate shall henceforth be shown in the Cause List. The Registry shall prepare a mini paper book and provide the same to Shri Deepak Menaria at the earliest.
List for hearing on 10.09.2020.
(KUMARI PRABHA SHARMA),J (SANDEEP MEHTA),J 1-Mamta/-
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