Supreme Court - Daily Orders
Pradeep Kumar vs State Of Haryana on 18 May, 2022
Bench: Ajay Rastogi, Vikram Nath
1
ITEM NO.103 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1338/2010
PRADEEP KUMAR Appellant(s)
VERSUS
STATE OF HARYANA Respondent(s)
(WITH CRL.M.P. NO. 15322 OF 2012 (APPLICATION SEEKING IMPLEADMENT
AS A PARTY REPSPONDENT )
Date : 18-05-2022 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE VIKRAM NATH
For Appellant(s) Mr. Ajay Majithia, Adv.
Mr. Shekhar Kumar, AOR
Ms. Kiran Bhardwaj, Adv.
For Respondent(s) Mr. Nikilesh Ramachandran, AOR
Mr. Ajay Bansal, Adv.
Ms. Veena Bansal, Adv.
Mr. Gaurav Yadav, Adv.
Mr. Suresh Kumar B., Adv.
Mr. Sanjay Kumar Visen, AOR
Ms. Ritu Rastogi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the last two occasions, no one has put in appearance on behalf Signature Not Verified of the appellant. It is a criminal appeal where the Digitally signed by Rachna Date: 2022.05.18 appellant 18:18:42 IST Reason: has been convicted for the offence punishable under Section 302 read with Section 34 IPC.
Let the Secretary, Supreme Court Legal Services Committee 2 (SCLSC) may appoint a lawyer to assist the Court on behalf of the appellant. All the papers be made available to him. Name of the counsel appointed by the SCLSC may be updated in the cause list.
List on 03.08.2022.
(BEENA JOLLY) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS