Suresh Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 751 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                   CRA No. 1287 of 2017
                      Suresh Yadav Versus State Of Chhattisgarh



11/02/2022

Smt. Kiran Jain, 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/victim.

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

In the meanwhile, the State counsel may also file reply.

Sd/-

(Rajendra Chandra Singh Samant) Judge

Aadil