Kamesh Das @ Rinku Manikpuri vs State Of Chhattisgarh
2022 Latest Caselaw 550 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR

                                 Order Sheet

                            CR.A. No. 1031 of 2021

           Kamesh Das @ Rinku Manikpuri Versus State of Chhattisgarh



                   Mr. Abhishek Saraf, counsel for the appellant.
31/01/2022
                   Mr. Himanshu Sharma, P.L. 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 07th of March, 2022.

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




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