Savitri vs State
2016 Latest Caselaw 2742 ALL

Citation : 2016 Latest Caselaw 2742 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

Savitri vs State on 18 May, 2016

Bench: Vikram Nath, Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- JAIL APPEAL No. - 713 of 2010
 

 
Appellant :- Savitri
 
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 2010.

According to office report, the paper book has been prepared in the year 2010 itself. Further report of the office indicates that the appellant has requested the Superintendent of Jail, Chitrakoot for early disposal of her appeal.

No counsel has put in appearance on behalf of appellant.

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

Office may provide necessary paper book to Sri Gaurav Kakkar within three days.

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

Order Date :- 18.5.2016

G.S