Pannalal vs State
2016 Latest Caselaw 2753 ALL

Citation : 2016 Latest Caselaw 2753 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

Pannalal vs State on 18 May, 2016

Bench: Vikram Nath, Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- JAIL APPEAL No. - 5448 of 2007
 

 
Appellant :- Pannalal
 
Respondent :- State
 
Counsel for Appellant :- From Jail,Brijesh Sahai,A.C.
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Pratyush Kumar,J.

We find from the record that Sri Brijesh Sahai, Advocate, had earlier been appointed as Amicus Curiea in this case and had argued this matter whereupon the Court had passed the order on 19.3.2010 for recording a fresh statement under section 313 Cr.P. C and also holding opportunity to the accused to examine as fresh witness in defence.

It appears that the matter has again received by this Court after complied with the direction of this Court dated 19.3.2010.

Sri Brijesh Sahai, Advocate, has given his consent to assist the Court as Amicus Curiea. He has requested that the matter may be listed after 20th of June, 2016.

We, accordingly, direct to list this appeal for hearing on 22.6.2016, showing the name of Sri Brijesh Sahai, Advocate, from the side of appellant as Amicus Curiea

The supplementary paper book be given to Sri Sahai, Advocate, within a week.

Order Date :- 18.5.2016

G.S