Savir vs State Of U.P.
2018 Latest Caselaw 1318 ALL

Citation : 2018 Latest Caselaw 1318 ALL
Judgement Date : 2 July, 2018

Allahabad High Court

Savir vs State Of U.P. on 2 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 2135 of 2013
 

 
Appellant :- Savir
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Gyan Prakash,Neeraj Srivastava,Noor Mohammad
 
Counsel for Respondent :- Govt. Advocate,R.P. Singh
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Report from Superintendent of jail concerned is awaited keeping in view of the order dated 3.4.2018. We don't find any interest being taken by learned counsel who has been appointed Amicus Curiea and from cause list we find that illness has been endorsed by Sri Noor Mohammad, learned counsel for the appellant.

List in the next cause list by which date the office shall obtain the report from concerned Jail Superintendent where the appellant is lodged in jail.

List in the next cause list.

Order Date :- 2.7.2018

Gss

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