Bharat Patel vs State Of Chhattisgarh
2022 Latest Caselaw 815 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet
                                          CRA No.426 of 2020
                          Bharat Patel and ors. Versus State of Chhattisgarh




16/02/2022            Mr. Ravindra Sharma and Ms. Savita Tiwari, Counsel for the
             Appellants.

                      Mr. Devesh Chandra 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.

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.

                                Sd/-                               Sd/-

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




  Shubham