Jateen Meshram @ Jimmi vs State Of Chhattisgarh
2022 Latest Caselaw 554 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                    CRA No. 577 of 2021

                  Jateen Meshram @ Jimmi, Versus State Of Chhattisgarh




31/01/2022

Mr. Praveen Dhurandhar, counsel for the appellant/s.

Mr. Anmol Sharma, P.L. for the State.

Heard.

Learned State counsel prays for time to file reply/objection.

Time is granted for the same.

In view of the judgment of this Court in the case of Akash Chandrakar & Anr. Vs. State of Chhattisgarh, in CRA No.101 of 2021, passed on 19.01.2022, notice is required to be issued to the complainant/victim.

Hence, issue notice to the complainant/victim of the case.

P.F. be paid as per rules.

List this case on 03.03.2022.

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




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