Neeraj Kumar vs State Of U.P.
2018 Latest Caselaw 1554 ALL

Citation : 2018 Latest Caselaw 1554 ALL
Judgement Date : 16 July, 2018

Allahabad High Court

Neeraj Kumar vs State Of U.P. on 16 July, 2018

Bench: Amreshwar Pratap Sahi, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 7055 of 2011
 

 
Appellant :- Neeraj Kumar
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Vinay Kumar Singh,Capt Seema Singh,Noor Mohammad,Sanjay Kumar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

The following order was passed on 2nd July, 2018 by us. The matter has been taken up in the revised call. No one has appeared to press this appeal on behalf of the appellant.

Issue notice to the appellant through Jail Superintendent concerned where he is lodged with information to the C.J.M. Shahjahanpur.

The appellant may inform the court about the matter being pursued through any counsel or else this court will proceed to pass an order for appointing an Amicus Curiae in the matter keeping in view the aforesaid background for hearing of the appeal. The report after service of notice shall be placed before the court.

List after 3 weeks.

Order Date :- 16.7.2018

Masarrat