Ganesh Nayak vs State Of Chhattisgarh
2022 Latest Caselaw 812 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet
                                          CRA No.735 of 2021
                             Ganesh Nayak Versus State of Chhattisgarh




16/02/2022            Mr. Himanshu Soni Advocate on behalf of Mr. Dharmesh
             Shrivastava, Counsel for the Appellant.

                      Mr. Devesh Verma, G.A. for the State/Respondent.

In view of 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 Counsel for the State prays for time to file reply/objection.

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

In the meanwhile, learned Counsel for the State may file reply/objection.

                                Sd/-                               Sd/-

             (Rajendra Chandra Singh Samant)                (Arvind Singh Chandel)
                         Judge                                       Judge
  Shubham