Pravindra Urf Leela And Anr vs State Of Rajasthan Through P P
2023 Latest Caselaw 782 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Criminal Appeal No. 641/2012

Pravindra Urf Leela And Anr
                                                                  ----Appellant
                                   Versus
State Of Rajasthan Through P P
                                                                ----Respondent

Connected With D.B. Criminal Appeal No. 579/2012 Raghav Sahu Urf Raghu Urf Somveer

----Appellant Versus State Of Rajasthan Through Pp.

----Respondent

For Appellant(s) : Mr. Pratyush Choudhary for Mr. Deepak Chauhan For Respondent(s) : Mr. Javed Choudhary, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

24/01/2023

Mr. Deshraj Kalwania, counsel for appellant-Raghav Sahu

states that parties have obtained No Objection Certificate from

him, thereafter, intimation was sent to the jail but no one has put

in appearance on behalf of appellant-Raghav Sahu.

Appellant(s) has remained in custody for a period of more

than 11 years, hence, we deem it proper to appoint Mr. Sudhir

Jain as amicus curiae to represent the appellant-Raghav Sahu in

D.B. CRLA No.579/2012 in this case.

(2 of 2) [CRLA-641/2012]

Office is directed to provide photocopy of the paper book

alongwith relevant documents and photocopy of the impugned

judgment to Mr. Sudhir Jain.

List this matter on 13.02.2023.

Name of Mr. Sudhir Jain be shown in the cause list in place of

Mr. Deshraj Kalwania.

(ANIL KUMAR UPMAN),J (PANKAJ BHANDARI),J

HEENA/34-35

Powered by TCPDF (www.tcpdf.org)