Chandradeep @ Lalli Chauhan {Jail ... vs State Of U.P.
2017 Latest Caselaw 1634 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 51 of 2012
 

 
Appellant :- Chandradeep @ Lalli Chauhan {Jail Appeal}
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Appeal,(Amcus Curiae),Ms.Nisha Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Nath Mishra-II,J.

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

2. Ms. Nisha Srivastava, Advocate is amicus in this case, but she is absent. On the last date also, she was absent. Lower court record is available. Due to her absence, this Court is forced to adjourn the case.

3. It appears that Ms. Nisha Srivastava is not interested to conduct this case in the capacity of amicus, therefore, is removed from the capacity of amicus.

4. Shri Rajesh Kumar Dwivedi, Advocate is appointed as amicus in the same terms and conditions as Ms. Nisha Srivastava was appointed. He is present in the Court and accepts his appointment as amicus.

5. List in due course.

Order Date :- 7.6.2017

Pachhere/-