Ankit Ranaware vs State Of Chhattisgarh
2021 Latest Caselaw 853 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet

                                    CRA No. 57 of 2021

                       Ankit Ranaware Versus State of Chhattisgarh




05.07.2021        Shri Vivek Mishra, Advocate for the appellant.

                  Shri Ghanshyam Patel, Government Advocate for the respondent/State.

This matter is heard through video conferencing.

Since conviction of the appellant is under Section 4 of the POCSO Act,

2012 also, 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.

Registry is directed to issue notice to the victim / complainant by the

registered mode through concerned Superintendent of Police.

List this matter for further consideration on 28.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

Chandra