Omprakash Kurrey vs State Of Chhattisgarh
2022 Latest Caselaw 572 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                    CRA No. 920 of 2021
                    Omprakash Kurrey Versus State Of Chhattisgarh



01/02/2022

Shri Pravin Kumar Tulsyan, Advocate for the appellant.

Shri Ankur Kashyap, 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 three weeks for appearance/representation of the complainant/victim/prosecutrix before this Court in this case.

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




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