Neelkanth vs State Of U.P.
2016 Latest Caselaw 3464 ALL

Citation : 2016 Latest Caselaw 3464 ALL
Judgement Date : 9 June, 2016

Allahabad High Court

Neelkanth vs State Of U.P. on 9 June, 2016

Bench: Surendra Vikram Rathore, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1792 of 2013
 

 
Appellant :- Neelkanth
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Hon'ble Shashi Kant,J.

List revised.

None is present on behalf of the appellant.

This jail appeal has been preferred by convict Neelkanth challenging the judgment and order dated 26.04.2010 passed by Additional Sessions Judge, Court No. 5, Sitapur in Sessions Trial No. 871 of 2008, arising out of Case Crime No. 567 of 2008, under Sections 302 and 506 I.P.C., Police Station Laherpur, District Sitapur.

It appears from the perusal of the record that the appellant Neelkanth is detained in District Jail Sitapur.

Since, there is none to represent the appellant, we hereby direct the Jail Superintendent, District Jail Sitaput to produce the appellant Neelkanth before this Court on 21th July, 2016 to apprise this Court whether he wants to engage a counsel of his own choice or services of Amicus Curiae on State expenses be provided to him to defend his case.

List on 21st July, 2016.

Office is directed to inform the Jail Superintendent, District Jail Sitapur.

Order Date :- 9.6.2016

Monika