Shravan Kumar Vaishya vs State Of Chhattisgarh
2022 Latest Caselaw 1040 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                         Criminal Appeal No.1279 of 2021
            Shravan Kumar Vaishya & Ors. Versus State of Chhattisgarh


               k




24/02/2022            Shri D.N. Prajapati, Counsel for the appellants.

                      Shri D.C. Verma, G.A. for the State/respondent.

In view of the judgment of the co-ordinate Bench in Criminal Appeal No.101 of 2021 (Akash Chandrakar and Another Vs. State of Chhattisgarh), passed on 19/01/2022, issuance of notice to the victim/ complainant /parents of the prosecutrix is required.

Let notice be issued to the victim/complainant/informant.

P.F. to be paid as per rules.

Learned State Counsel prays for time to file reply/objection.

Registry is directed to fixed the case after three weeks. In the meantime, learned State Counsel may file reply.

                               Sd/-                                      Sd/-
                       (R.C.S. Samant)                        (Arvind Singh Chandel)
                            Judge                                   Judge




  Prakash