Bipul Kushwaha vs State Of Chhattisgarh
2022 Latest Caselaw 491 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR

                                               Order Sheet

                                          CRA No. 14 of 2021

                            Bipul Kushwaha Versus State of Chhattisgarh




27/01/2022

None for the appellant.

Mr. Kapil Maini, PL for State.

In view of the judgment of this Court in this 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.

Issue notice to the complainant/victim of this case. PF as per rules. List this case on 8th March, 2022.

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




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