Sanjay Thakur vs State Of Chhattisgarh
2022 Latest Caselaw 467 Chatt

          HIGH COURT OF CHHATTISGARH, BILASPUR

                               Order Sheet

                            CRA No. 1255 of 2021

               Sanjay Thakur Versus State of Chhattisgarh




25/01/2022

Shri Anil Gulati, Advocate for the appellant.

Ms. Shivali Dubey, P.L. for the State.

Heard.

In view of the judgment of this Court in the case of Akash Chandrakar & Anr. vs. State of Chhattisgarh, in Criminal Appeal No. 101 of 2021, passed on 19th January, 2022, notice is required to be issued to the complainant.

Hence, issue notice to the complainant/ victim of this case. P.F. be paid, as per rules.

Learned State counsel also prays for time to file reply.

List this case on 2nd March, 2022.

                   SD/-                                      SD/-

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




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