Ramnarayan Jagat @ Gabda Mongare vs State Of Chhattisgarh
2021 Latest Caselaw 807 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet

                                    CRA No. 903 of 2020

             Ramnarayan Jagat @ Gabda Mongare, Versus State of Chhattisgarh




02.07.2021         Mr. Vivek Shrivastava, Advocate for the appellants.

                   Mr. H.S. Ahluwalia, Deputy Advocate General for the respondent/State.

Since conviction of the appellants is under Sections 5(1) read with Section

6 of the POCSO Act, 2012 as well as Section 3(2)(v) of the Scheduled Castes

and Scheduled Tribes (Prevention of Atrocities) Act, 1989, notice to the

victim/complainant is essential in view of the judgment dated 17.05.2021 passed

in MCRC No.708 of 2021 passed by the Co-ordinate Bench of this Court. Let

notice be issued to the victim/complainant by registered as well as ordinary

post. Process fee, as per rules.

List this case on 10.08.2021.

In the meanwhile, State counsel is directed to file their reply also.

Sd/-

(Arvind Singh Chandel) Judge

Chandra