Ajay Sarkar vs State Of Chhattisgarh
2022 Latest Caselaw 1143 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                   CRA No. 1378 of 2019

                          Ajay Sarkar Versus State Of Chhattisgarh




03/03/2022

Mr. Mohit Kumar, counsel for the appellant/s.

Mr. Sunil Otwani, Additional A.G. for the State.

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.

Registry is directed to list this case on a fix date after three weeks.

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




  Ravi