Sawan Singh @ Gavatiya vs State Of Chhattisgarh
2022 Latest Caselaw 618 Chatt

                            HIGH COURT OF CHHATTISGARH, BILASPUR

                                                Order Sheet

                                           CRA No. 119 of 2021

                        Sawan Singh @ Gavatiya Versus State of Chhattisgarh




03/02/2022

Mr. R.V. Rajwade, Advocate for the appellant.

Mr. Soumya Rai, PL for State.

As there is a conviction against the appellant under the provision of POCSO Act,

therefore, in view of the judgment of this Court in the case of Akash Chandrakar & another

Vs. State of Chhattisgarh, in Cr.A. No. 101 of 2021, passed on 19 th January, 2022, notice is

required to be issued to the complainant/father of the victim.

Issue notice to the complainant/father of the victim of this case. PF as per rules. Registry is directed to give the fix date for appearance/representation of the complainant/father of the victim before this Court.

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




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