Vijay Singh vs State Of Chhattisgarh
2022 Latest Caselaw 892 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                          CRA No. 1328 of 2021

                              Vijay Singh Versus State of Chhattisgarh




21/02/2022

Mr. Manoj Kumar Jaiswal, Advocate for the appellant.

Mr. Himanshu Sharma, 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/victim of this case. PF as per rules. Learned State counsel is also praying for time to file reply. Registry is directed to give the fix date for appearance/representation of the complainant/victim before this Court.

In the meanwhile, State counsel may also file reply.

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




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