Jodomani Nag vs State Of Chhattisgarh
2022 Latest Caselaw 1170 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR

                                                 Order Sheet

                                           CRA No. 313 of 2021

                               Jodomani Nag Versus State of Chhattisgarh




04/03/2022

Mrs. Mandavi Bhardwaj on behalf of Mr. Hemant K. Agrawal, Advocate for the

appellant.

Mr. Sudeep Verma, Dy. Govt. Advocate for State.

As there is a conviction against the appellant under the provision of POCSO Act,

therefore, in view of the judgment of this Court in the case of Akash Chandrakar & another

Vs. State of Chhattisgarh, in Cr.A. No. 101 of 2021, passed on 19 th January, 2022, notice is

required to be issued to the complainant/victim.

Issue notice to the complainant/victim of this case. PF as per rules.

Learned counsel for the appellant has submitted that original counsel for the

appellant has been appointed by the Secretary High Court Legal Services Committee, is

not in possession of the paper book.

Registry is directed to provide a copy of the paper book to the counsel appearing to

this appellant.

Registry is also directed to give the fix date for appearance/representation of the

complainant/victim before this Court.

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




   Nisha