Ramayan Sahu vs The State Of Chhattisgarh
2022 Latest Caselaw 1172 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                         CRA No. 1469 of 2019

                            Ramayan Sahu Versus State of Chhattisgarh




04/03/2022

Mr. Amit Kumar, Advocate for the appellant.

Mr. Himanshu Sharma, PL 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.

Registry is 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