Nandkumar Das @ Nandu vs State Of Chhattisgarh
2022 Latest Caselaw 571 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 CRA No. 1061 of 2021
                Nandkumar Das @ Nandu Versus State Of Chhattisgarh



01/02/2022

Shri Sanjay Agrawal, Advocate for the appellant.

Shri Devesh Verma, Govt. Advocate 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 for appearance/representation of the complainant/victim/prosecutrix before this Court.

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




   Aadil