Sunil Prajapati vs State Of U.P.
2019 Latest Caselaw 5039 ALL

Citation : 2019 Latest Caselaw 5039 ALL
Judgement Date : 24 May, 2019

Allahabad High Court

Sunil Prajapati vs State Of U.P. on 24 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- JAIL APPEAL No. - 377 of 2018
 

 
Appellant :- Sunil Prajapati
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- From Jail,Prashant Vyas
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

From perusal of record, it appears that by order dated 11.4.2018, Ms. Vijeta Singh, Advocate was appointed as 'amicus curiae' in this case to argue on behalf of appellant who is in jail. Thereafter, on 18.5.2018, Sri Prashant Vyas, Advocate has filed his Parcha along with an affidavit to argue the case on behalf of appellant.

Admittedly, Sri Prashant Vyas has not filed any bail application along with affidavit.

Since bail application has not been filed, the matter requires final hearing on merit of the case.

As per office report, lower court record has been received.

Accordingly, office is directed to prepare paper book in this case within a period of three months.

List after three months for final hearing.

Order Date :- 24.5.2019

RCT/-