Pappu @ Ramadhar vs State Of U.P.
2014 Latest Caselaw 5350 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL APPEAL No. - 908 of 1995
 

 
Appellant :- Pappu @ Ramadhar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- R.K. Rathore
 
Counsel for Respondent :- .../Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

The appellant Pappu @ Ramadhar has been arrested and has been produced before this Court by Head Constables Ram Pratap Sharma and two others. Pappu @ Ramadhar has engaged a counsel but his name he does not remember.

We further find that in connected Criminal Appeal No.874 of 1995 appellant Raj Bahadur had made a statement that he shall engage a counsel on 5.8.2014, but no body is present on behalf of the appellant even in the revised call of the cause list.

The appeal is of the year  1995. Hearing of the appeal cannot be proceeded with for want of assistance on behalf of the appellant.

We, therefore, issue following directions:

  (i) The appellant Pappu @ Ramadhar in Criminal Appeal No.908 of 1995 and Raj Bahadur in Criminal Appeal No.874 of 1995 may engage a counsel within a week from today for assisting the Court. Thereafter they may move a bail application before Chief Judicial Magistrate, Mainpur disclosing  the name of counsel. If this done, the  appellants namely  Pappu @ Ramadhar  and Raj Bahadur may be released on bail on same terms and conditions on which  they were granted bail under the orders dated 28.7.1995 and 8.6.1995 respectively. 

In case the counsel does not respond at the time of hearing on the next date the Court will appoint an amicus curie on their behalf and shall proceed with the hearing. Their future presence is exempted unless directed otherwise.

List on 17.9.2014.

Order Date :- 28.8.2014

RU