CRLA/42/2008
2022 Latest Caselaw 282 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      17.02.2022                     CRLA No. 42 of 2008
                                     Sri S.K. Mishra, A.C.J.
                                     Sri N.S. Dhanik, J.

Mr. Rajendra Singh, the learned counsel for the appellant nos. 2 and 3.

Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand.

It is brought out from the record that the Special

Leave to Appeal No. 7543 of 2013, filed against the

judgment passed by this Court in the present Criminal

Appeal, has already been dismissed by the Hon'ble

Supreme Court.

However, the appeal has been filed by the

appellant no. 1 - Imran @ Mana claiming juvenility at

the time of commission of the crime.

However, it is further brought to our notice that

the learned counsel appearing for the appellant no. 1 -

Imran @ Mana is in custody in a criminal case. So, he

is unable to appear before us for the last few dates of

listing.

Hence, the Registry is directed to inform the

appellant no. 1 - Imran @ Mana, S/o Habib, who is in

custody, about the inability of his counsel to appear before us so that he may engage a separate counsel,

or pray before us for engaging an Amicus Curiae to

represent him.

Let the matter be listed on 03.03.2022.

        (N.S. Dhanik, J.)        (S.K. Mishra, A.C.J.)
          17.02.2022                 17.02.2022
Rahul