Panku Kashyap vs State Of Chhattisgarh
2022 Latest Caselaw 611 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                  CRA No. 984 of 2021
                      Panku Kashyap Versus State Of Chhattisgarh



03/02/2022

Shri R.S. Patel, Advocate for the appellant.

Shri Sudeep Verma, Deputy 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 of after four weeks for appearance/representation of the complainant/victim before this Court.

In the meanwhile, the State counsel may file reply.

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




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