- (1.) LEAVE granted. Heard learned counsel for the appellant and the learned counsel for the State.
(2.) THE appellant is involved in a criminal case along with two others. The charge against the appellant is under Ss. 302/34 I.P.C. The final report has been filed and trial is pending before the Additional Sessions Court at Arra in Bhojpur district. The appellant alleges that this criminal case relates to the alleged murder of a person who was son of the then President of the Bar Association at Arra and the incident had happened within the court premises. The appellant alleges that he is not able to get the assistance of a lawyer for defending the case and one lawyer who was engaged later withdrew from conducting the trial and the appellant is put in serious prejudice because of the non-cooperation of the lawyers at Arra. It is also submitted that the Bar Association at Arra has passed a resolution to the effect that the members of the Association shall not render any legal assistance to the appellant herein. The counsel for the State submits that the Bar Association had later withdrawn the resolution they had passed and at present the members of the Bar are prepared to render assistance and the appellant had not pleaded the fact before the High Court that he was unable to get assistance of a lawyer at Ana.
(3.) WE have heard learned counsel for the informant and also the counsel for the third accused.;