Durgesh Prajapati vs State Of Chhattisgarh
2022 Latest Caselaw 469 Chatt

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               HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                             CR.A. No. 512 of 2021

                 Durgesh Prajapati Versus State of Chhattisgarh




                   Mr. D.N. Prajapati, counsel for the appellant.
25/01/2022
                   Mr. Sudeep Verma, Dy.G.A. for the State/respondent.

Heard.

In view of the judgment of this Court in the case of Akash

Chandrakar & anr. Vs. State of C.G., in Cr.A. No.101 of 2021,

passed on 19th of January, 2022, notice is required to be issued to

the complainant.

Issue notice to the complainant/victim of this case. Process

fee as per rules.

List this case on 23rd of February, 2022.

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




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