T. Y. Jams vs State Of Chhattisgarh
2021 Latest Caselaw 517 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet

                                  Criminal Appeal No. 293 of 2017

                                T.Y. Jams Versus State of Chhattisgarh




23/06/2021        Shri V.K. Pandey, Advocate for the Appellant.

                  Shri Ravi Maheshwari, Panel Lawyer for the State / Respondent.

The matter is heard through video conferencing.

The Appellant has been convicted under Section 6 of POCSO Act along with

other offences.

In view of judgment dated 17.05.2021 passed in MCRC No. 708 of 2021

passed by this High Court, let a notice be issued to the victim / informant of the

case.

The Registry is directed to issue notice through (registered mode) to the

informant accordingly with a direction that either he / she, her parents or any

person authorized by him / her shall remain present before this Court on the next

date of hearing i.e. on 27.08.2021.

List this matter for final hearing on 27.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Brijmohan