GALJI S/O RAKIA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-5-181
HIGH COURT OF RAJASTHAN
Decided on May 16,2018

Galji S/O Rakia Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PUSHPENDRA SINGH BHATI, J. - (1.) The matter comes up before this Special Division Bench constituted by Hon'ble the Chief Justice to have the sittings on Saturdays. However, we are constrained to note that as always, the Lawyers, even the ones provided by the Legal Services Authority, are not there to assist the Court.
(2.) We have waited for a considerable time, and in, out of the ten matters, which were listed, not even a single Lawyer from the accused side is available, for making submissions and provide assistance to the Court.
(3.) Repeated requests to the Bar by Hon'ble the Chief Justice as well as the persuasions made by us have failed to ensure a minimum requirement of assistance from the Lawyers on the side of the accused, on such Saturdays.;


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