Prem Kumar vs State Of Rajasthan (2025:Rj-Jd:26206)
2025 Latest Caselaw 10523 Raj

Rajasthan High Court - Jodhpur

Prem Kumar vs State Of Rajasthan (2025:Rj-Jd:26206) on 28 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:26206]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc. Appli No. 292/2025
                                   Prem Kumar S/o Harbansh Lal, Aged About 43 Years, R/o Ward
                                   No. 04, Ravi Chowk, Purani Abadi, Sriganganagar,raj. (Lodged In
                                   Central Jail, Sriganganagar)                      ----Petitioner
                                                                           Versus
                                   State Of Rajasthan, Through PP                                        ----Respondent


                                   For Petitioner(s)             :     Ms. Anita Gehlot, Amicus Curiae
                                   For Respondent(s)             :     Mr. Lalit Kishor Sen, PP


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

28/05/2025

The instant application has been filed by the

appellant-applicant seeking proper directions to the Rajasthan

State Legal Services Authority, Jodhpur to pay remuneration to

the counsel for the appellant-applicant, who had been appointed

as amicus curiae in S.B. Criminal Appeal No.89/2017.

Learned counsel for the appellant-applicant submits that she

had been appointed as amicus curiae in S.B. Criminal Appeal

89/2017 by this Court vide order dated 28.08.2024 and thereafter,

a final judgment has been passed in the appeal on 27.09.2024.

However, till date she has not been paid the remuneration by the

Rajasthan State Leagl Services Authority, Jodhpur. Therefore, it is

prayed that appropriate directions may be issued.

In view of submissions made and for reasons stated in the

application, the same is allowed. The Rajasthan State Legal

Services Authority, Jodhpur is directed to immediately pay

remuneration to the counsel for the appellant-applicant - Ms.

Anita Gehlot, Adv. as per rules.

(MANOJ KUMAR GARG),J 69-mSingh/-

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