Advin Kujur vs State Of Chhattisgarh
2021 Latest Caselaw 178 Chatt

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                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet

                              Criminal Appeal No. 922 of 2019

                           Advin Kujur Versus State of Chhattisgarh




07/06/2021       Shri Sanjeev Kumar Sahu, Advocate for the Appellant.

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

The matter is heard through video conferencing.

According to the judgment of the trial Court, Appellant is also convicted

under Section 6 of Protection of Children from Sexual Offences Act, 2012,

therefore, issuance of notice to the complainant / victim is essential.

Issue notice to the complainant / victim. Process fee be paid within 3 days.

List this matter on 05.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

Brijmohan