Fateh Singh @ Bhajju Chauhan vs State Of U.P.
2016 Latest Caselaw 2757 ALL

Citation : 2016 Latest Caselaw 2757 ALL
Judgement Date : 18 May, 2016

Allahabad High Court

Fateh Singh @ Bhajju Chauhan vs State Of U.P. on 18 May, 2016

Bench: Vikram Nath, Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- JAIL APPEAL No. - 327 of 2010
 

 
Appellant :- Fateh Singh @ Bhajju Chauhan
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail
 
Counsel for Respondent :- AGA
 

 
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, Kannauj for early disposal of his appeal.

No counsel has put in appearance on behalf of appellant.

We, accordingly, appoint Sri Sikandar B. Kochar as Amicus Curiea who will assist the Court on behalf of the appellant.

Office may provide necessary paper book to Sri Sikandar B. Kochar within three days.

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

Order Date :- 18.5.2016

G.S