Smt. Heera Punn vs State Of U.P.
2017 Latest Caselaw 1632 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 104 of 2012
 

 
Appellant :- Smt. Heera Punn
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- In Person (Jail Appeal),Dilip Kumar Amqius Curi
 

 
Hon'ble Ravindra Nath Mishra-II,J.

1. Put up today. None is present for the appellant.

2. Sri Dilip Kumar, Advocate is amicus in this case, but he is absent. On the last date also, he was absent. Lower court record is available. Due to his absence, this Court is forced to adjourn the case.

3. It appears that Sri Dilip Kumar is not interested to conduct this case in the capacity of amicus, therefore, is removed from the capacity of amicus.

4. Sri Krishna Singh, Advocate is appointed as amicus in the same terms and conditions as Sri Dilip Kumar was appointed.

5. Office is directed to inform Sri Krishna Singh, Advocate about his appointment as amicus in this case.

6. Let paper book be prepared and copy of the same be provided to Sri Krishna Singh, Advocate

7. List in due course.

Order Date :- 7.6.2017

Pachhere/-