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Judgment
Mr. Arun Kumar Pandey, the learned counsel appears for the State of Jharkhand.
On 20.06.2019, the following order was passed by this Court:
No one appears on behalf of the appellant in Criminal Appeal (DB) No. 339 of 2001.
Mr. Ramawatar Choubey, the learned counsel appears in Criminal Appeal (DB) No. 359 of 2001. However, the learned counsel states that he has no fresh instruction from the appellant.
Mr. Arun Kumar Pandey, the learned A.P.P appears for the State.
Let a notice indicating the next date of hearing be served through the Officer-in-Charge, P.S.-Mandar, upon the appellants namely, Puttu Nand Tiwary @ Anil Tiwary, son of Sri Kashi Nath Tiwary, resident of Village-Kandri, P.S.-Mandar, District-Ranchi in Criminal Appeal (DB) No.339 of 2001 and Ram Swaroop Nand Tiwary @ Budhu Nand Tiwary, son of Shri Digambar Nand Tiwary, resident of Village-Kandri, P.S.-Mandar,District-Ranchi in Criminal Appeal (DB) No. 359 of 2001.
The Registry shall hand over copies of the notices for service upon the appellants to the learned A.P.P, for onward transmission.
Additionally, the Registry shall transmit a copy of this order to the Senior Superintendent of Police, Ranchi, for compliance.
The Secretary, Jharkhand High Court Legal Services Committee shall ascertain through Para Legal Volunteers whether the appellants want legal aid.
The learned A.P.P shall obtain a report from the concerned Jail Superintendent on period of custody of the appellants.
Let a complete set of the paper-book be served upon the the learned A.P.P, if already not supplied.
Post these matters on 11.07.2019 under the heading "For Orders".
Let a copy of the order be given to the learned A.P.P and the Secretary, Jharkhand High Court Legal Services Committee, for compliance.
Today, Mr. Navin Kumar Jaiswal, the learned counsel appears and states that he has received instructions to appear on behalf of the appellant in Criminal Appeal (D.B) No.359 of 2001.
Today also, no one appears on behalf of the appellant in Criminal Appeal (D.B) No.339 of 2001.
This criminal appeal was filed in the year 2001.
In the above facts, reserving a right in the appellant [in Criminal Appeal (D.B) No.339 of 2001] to engage a counsel of his own choice, Ms. Amrita Sinha, the learned counsel is appointed as Amicus to argue this criminal appeal on behalf of the appellant.
Let name of Ms. Amrita Sinha, the learned Amicus appear in the cause-list.
The Registry is directed to serve a complete set of paper-book to Ms. Amrita Sinha, the learned Amicus and the learned A.P.P, if already not supplied.
The Secretary, Jharkhand High Court Legal Services Committee shall reimburse the learned Amicus on submission of bill(s).
Fee for the learned Amicus shall be fixed on disposal of these criminal appeals.
Post these matters on 30.07.2019 under the heading "For Orders".
Let a copy of the order be given to the learned A.P.P, the learned Amicus and the Secretary, Jharkhand High Court Legal Services Committee, for compliance.