Smt. Jeevan Pun Magar vs State Of U.P.
2016 Latest Caselaw 4813 ALL

Citation : 2016 Latest Caselaw 4813 ALL
Judgement Date : 3 August, 2016

Allahabad High Court

Smt. Jeevan Pun Magar vs State Of U.P. on 3 August, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- JAIL APPEAL No. - 996 of 2015
 

 
Appellant :- Smt. Jeevan Pun Magar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail
 
Counsel for Respondent :- A.G.A.
 
Hon'ble Abhai Kumar, J.

This is jail appeal.

Notice was issued to appellant to engage her another counsel and notice has been served upon the appellant as per the office report.

In the circumstances, Amicus Curiae on behalf of appellant for contesting the appeal in the proceeding before this Court and accordingly Smt. Nishi Mehrotra was appointed as Amicus Curiae, who is also Amicus Curiae in the connected jail appeal no. 995 of 2015. Learned counsel be informed according accordingly and information be also be sent to the appellant through the Jailer of District Maharajganj.

Connect this jail appeal with Criminal Appeal No. 4767 of 2014.

List thereafter.

Order Date :- 03.08.2016.

Vinod.