Shekhar Singh vs State Of Chhattisgarh
2021 Latest Caselaw 521 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet

                                Criminal Appeal No. 964 of 2016

                           Shekhar Singh Versus State of Chhattisgarh




23/06/2021        Shri Sanjay Patel, Advocate for the Appellant.

                  Shri Sushil Sahu, 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 25.08.2021.

List this matter for final hearing on 25.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Brijmohan