Smt. Kawalwasi Devi vs State
2016 Latest Caselaw 2750 ALL

Citation : 2016 Latest Caselaw 2750 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

Smt. Kawalwasi Devi vs State on 18 May, 2016

Bench: Vikram Nath, Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- JAIL APPEAL No. - 2114 of 2008
 

 
Appellant :- Smt. Kawalwasi Devi
 
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 2008.

According to office report, the paper book is ready.

Further report of the office indicates that the appellant has requested the Superintendent of Jail, Gorakhpur for early disposal of his appeal.

No counsel has put in appearance on behalf of appellant.

We, accordingly, appoint Sri Manish Tiwari as Amicus Curiea who assists the Court on behalf of the appellant.

Office may provide necessary paper book to Sri Manish Tiwari within three days.

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

Order Date :- 18.5.2016

G.S