Santosh Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 895 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                          CRA No. 221 of 2021

                            Santosh Sahu Versus State of Chhattisgarh




21/02/2022

Mr. Vivek Kumar Tripathi, Advocate for the appellant.

Mrs. Madhunisha Singh, Dy. Adv. General 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. Registry is directed to give the fix date for appearance/representation of the complainant/victim before this Court.

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




   Nisha