Jitendra Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 775 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                   CRA No. 1153 of 2021

                        Jitendra Yadav Versus State Of Chhattisgarh




14/02/2022

Mr. Samir Singh, counsel for the appellant/s.

Ms. Madhunisha Singh, Dy. A.G. for the State.

In view of the judgment of this Court in the case of Akash Chandrakar & Anr. Vs. State of Chhattisgarh, in CRA No.101 of 2021, passed on 19.01.2022, notice is required to be issued to the complainant/victim.

Hence, issue notice to the complainant/victim of the case.

P.F. be paid as per rules.

Learned State counsel also prays for time to file reply/objection.

Time is granted accordingly.

Registry is directed to list this case on a fix date after three weeks for appearance of complainant/victim before this Court.

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




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