Sonadhar Nag vs State Of Chhattisgarh
2022 Latest Caselaw 397 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                        Criminal Appeal No.971 of 2021
                 Sonadhar Nag Versus State of Chhattisgarh


             k




24/01/2022          Shri Praveen Dhurandhar, Counsel for the appellant/s.

                    Shri Ankur Kashyap, P.L. for the State/respondent.

In view of the judgment of the co-ordinate Bench in Criminal Appeal No.101 of 2021 (Akash Chandrakar and Another Vs. State of Chhattisgarh), passed on 19/01/2022, issuance of notice to the victim/ complainant /parents of the prosecutrix is required.

Let notice be issued to the victim/complainant/informant.

P.F. to be paid within a week.

List this case on 24th February, 2022.

                            Sd/-                                     Sd/-

                     (R.C.S. Samant)                         (Arvind Singh Chandel)
                          Judge                                    Judge




  Prakash