Ram Karan Arya vs State Of U.P.
2018 Latest Caselaw 1634 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL APPEAL No. - 2071 of 2017
 

 
Appellant :- Ram Karan Arya
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Saurabh Gour,Chandra Kesh Mishra,Chandrakesh Mishra,Daya Shankar Mishra,Daya Shanker Mishra,Dr. Akhilesh Kumar,Sr. Advocate
 
Counsel for Respondent :- G.A.,Karunesh Pratap Singh,Shailendra Kumar Pandey
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Sri Akhilesh Tripathi submits that he has not been given any further instruction either in the appeal or for moving any application.

In the absence of any instructions to the learned counsel, there is no option left but to proceed with the matter by appointing an Amicus Curiae inasmuch as no other counsel appeared before the Court in the revised call.

Issue notice to the appellant through the Jail Superintendent concerned as to why this court should not now proceed with the matter after appointing an Amicus Curiae to hear out the appeal.

The report shall be submitted within two weeks.

List immediately after two weeks.

The name of counsel appearing for the appellant shall be struck off from the cause list by the office.

Order Date :- 20.7.2018

Gss