Gopichand Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 531 Chatt

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               HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                             CR.A. No. 892 of 2021

                 Gopichand Sahu Versus State of Chhattisgarh



                   Mr. Anil Gulati, counsel for the appellant.
28/01/2022
                   Ms. Shivali Dubey, P.L. for the State/respondent.

Heard.

Learned State counsel again prays time to file reply.

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 28th of February, 2022.

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




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