Shivshankar Mishra vs State Of Chhattisgarh
2021 Latest Caselaw 908 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet

                                  CRA No. 1542 of 2019

                     Shivshankar Mishra Versus State of Chhattisgarh




06.07.2021        Shri Nishikant Sinha, Advocate for the appellant.

                  Shri Akhtar Hussain, Panel Lawyer for the respondent/State.

This matter is heard through video conferencing.

Since conviction of the appellant is under 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 31.08.2021.

In the meanwhile, the State counsel is directed to submit reply.

Sd/-

(Arvind Singh Chandel) Judge

Chandra