Raj Kumar vs State
2016 Latest Caselaw 2729 ALL

Citation : 2016 Latest Caselaw 2729 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

Raj Kumar vs State on 18 May, 2016

Bench: Vikram Nath, Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- JAIL APPEAL No. - 6308 of 2009
 

 
Appellant :- Raj Kumar
 
Respondent :- State
 
Counsel for Appellant :- From Jail
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Pratyush Kumar,J.

This is a jail appeal of the year 2009.

According to office report, the paper book has been prepared in the year 2009 itself. Further report of the office indicates that the appellant has requested the Superintendent of Jail, Meerut for early disposal of his appeal.

No counsel has put in appearance on behalf of appellant.

We, accordingly, appoint Sri Mukhtar Alam as Amicus Curiea who will assist the Court on behalf of the appellant.

Office may provide necessary papers book to Sri Mukhtar Alam within three days.

Appeal be listed for hearing during summer vacation showing the name of Sri Mukhtar Alam, Advocate, from the side of appellant as Amicus Curiea.

Order Date :- 18.5.2016

G.S