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Judgment
8 paragraphs · 267 wordsAnoop Chitkara, J
In the first call, none has put in appearance on behalf of the pe oner, as such, Mr. Anand Kaushal, Advocate is appointed as legal aid counsel on behalf of the pe oner and copy of the paper book supplied to legal aid counsel, who seeks me to argue the ma er.
Case taken up again in second call, legal Aid Counsel for the pe oner submits that he has gone through the paper book which has been handed over to him by the State counsel.
State counsel submits that the pe oner by way of this pe on sought a direc on to official respondent file status report in FIR No. 226 dated 27.07.2017 and now a cancella on report has been prepared and the same will be filed shortly.
Legal aid counsel submits that pe oner be given liberty to file protest pe on before the trial Court and trial Court be also directed to give ample opportunity to pe oner to prove his stand.
Given the stand of the State that the cancella on report has been prepared, no order is required to be passed in the present pe on and the same is disposed of. Liberty reserved to pe oner to file protest pe on, in case such protest pe on/objec on filed by pe oner, trial Court shall grant ample opportunity to pe oner to prove his case.
All pending miscellaneous applica ons, if any, stand disposed of.
Legal Aid Counsel shall be en tled to his fee as per legal aid rules.