Janakram @ Buti Kashyap vs State Of Chhattisgarh
2022 Latest Caselaw 1078 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                  CRA No. 493 of 2021
                Janakram @ Buti Kashyap Versus State Of Chhattisgarh



25/02/2022

Shri Sumit Singh, Advocate for the appellant.

Shri Anmol Sharma, P.L. for the State.

As there is conviction of the appellant under the provisions of the POCSO Act, therefore, in view of the judgment of this Court in the case of Akash Chandrakar and another Vs. State of Chhattisgarh in CRA No.101 of 2021, passed in 19th January, 2022, notice is required to be issued to the complainant.

Issue notice to the complainant/victim of this case. Registry is directed to give a fixed date of after two weeks for appearance/representation of the complainant/victim before this Court.

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




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