Shanker Soni vs State Of U.P.
2018 Latest Caselaw 3786 ALL

Citation : 2018 Latest Caselaw 3786 ALL
Judgement Date : 16 November, 2018

Allahabad High Court

Shanker Soni vs State Of U.P. on 16 November, 2018

Bench: Pankaj Naqvi, Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 4348 of 2005
 

 
Appellant :- Shanker Soni
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- V.P. Srivastava,Arun Kumar,G.S. Hajela,Kamla Mishra,N.K. Rastogi,Sri Ram Verma,V.K.Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Hon'ble Krishna Pratap Singh,J.

Sri G.S. Hajela, learned counsel for the appellant states that he has no instructions. The appellant is in jail.

We appoint Sri Rahul Misra as Amicus.

The paper books are not legible and typed.

Office is directed to prepare fresh paper books which shall be legible and typed, thereof a copy of the same be handed over to the learned Amicus as well as learned A.G.A. free of cost.

Put up in the additional cause list on 17.01.2019 showing the name of Sri Rahul Misra as Amicus.

Order Date :- 16.11.2018

A.K.Verma

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