Chetan Bharti @ Bablu vs State Of Chhattisgarh
2022 Latest Caselaw 1122 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet
                                     CRA No. 1571 of 2021
                      Chetan Bharti @ Bablu Versus State Of Chhattisgarh



02/03/2022

Shri Praveen Das, Advocate for the appellant.

Shri Soumya Rai, P.L. for the State.

As there is conviction of the appellant under the provisions of the POCSO Act, therefore, in view of the judgment of this Court in the case of Akash Chandrakar and another Vs. State of Chhattisgarh in CRA No.101 of 2021, passed in 19th January, 2022, notice is required to be issued to the complainant.

Issue notice to the complainant/victim of this case. The State counsel also prays for time to file reply. Registry is directed to give a fixed date in the week commencing from 28- 03-2022 for appearance/representation of the complainant/victim before this Court.

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




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