Khalil vs State Of U.P.
2017 Latest Caselaw 6651 ALL

Citation : 2017 Latest Caselaw 6651 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Khalil vs State Of U.P. on 10 November, 2017

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- CRIMINAL APPEAL No. - 907 of 2010
 

 
Appellant :- Khalil
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Jail Apeeal (In Person),Nitesh Pandey,P.K.Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

Vide order dated 06.10.2017 Mr. P. K. Singh, Advocate was appointed as amicus to assist the Court. The Registry was directed to supply the entire documents along with memo of appeal and impugned judgment to Sri P. K. Singh. On 27.10.2017 again a direction was issued to Registry to supply the requisite documents to Mr. P:. K. Singh, learned Amicus.

Mr. P. K. Singh who is present in the Court submits that he has not been supplied till date the documents and therefore, he is not in a position to argue the appeal.

The concerned Section Officer dealing with the appeal is required to submit a report that why the orders dated 6.10.2017 and 27.10.2017 have not been complied with inasmuch as requisite papers have not been supplied to Mr. P. K. Singh, learned amicus.

List on 17.11.2017.

Order Date :- 10.11.2017

psd