Siya Ram Netam vs State Of Chhattisgarh
2022 Latest Caselaw 7613 Chatt

                                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                                      Order Sheet
                                         Criminal Revision No.1255 of 2022
                                Siya Ram Netam Versus State Of Chhattisgarh & Anr.




15.12.2022

Shri Amit Buxy, counsel for the Applicant.

Shri Sushil Sahu, PL for the State/Non-Applicant.

Heard on IA No.01/2022, an application for condonation of delay in filing the Criminal Revision.

Issue notice to the Non-Applicants on this application on payment of PF as per rules.

Shri Sahu prays time to file reply to the Revision.

Meanwhile, Shri Buxy shall furnish information as to whether any Appeal has been preferred against the judgment of conviction dated 28.11.2018 passed by the Special Judge (FTSC), POCSO Act, Kondagaon in Special Sessions Case No.02/2017 and also call report from the concerned Secretary, DLSA if the same has not yet been preferred.

Post the matter in the 4th week of January, 2023.

Sd/-

(Deepak Kumar Tiwari) JUDGE

Priya.