Allahabad High Court
Raju Pasi vs State Of U.P. on 13 January, 2010
Bench: Vineet Saran, Vijay Kumar Verma
Court No. - 55 Case :- CRIMINAL APPEAL No. - 5349 of 2004 Petitioner :- Raju Pasi Respondent :- State Of U.P. Petitioner Counsel :- R.K. Sachan,Apul Mishra Respondent Counsel :- Govt. Advocate Hon'ble Vineet Saran,J.
Hon'ble Vijay Kumar Verma,J.
No one is present on behalf of the appellant even in the revised list. Perusal of the ordersheet shows that on earlier occasions also no one is appearing on behalf of the appellant.
In such circumstances, it is directed that C.J.M., Allahabad shall send notice to the appellant in jail through Superintendent of Jail requiring the appellant to engage another counsel or else this court may appoint a counsel to represent the appellant.
List on 05.03.2010 along with the report of the C.J.M., Allahabad. By the next date, office is directed to get the typed copies of the paper book prepared.
Order Date :- 13.1.2010 yachna