Palan Lohar vs State Of Chhattisgarh
2022 Latest Caselaw 1451 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                 CRA No. 1701 of 2017
                         Palan Lohar Versus State of Chhattisgarh



21/03/2022

Mr. Sanjeev Kumar Sahu, Advocate for the appellant.

Mr. B.P. Banjare, Dy. GA for the State.

This is an admitted appeal.

In view of the directions given vide judgment dated 19/01/2022 passed in CRA No. 101/2021 (Akash Chandrakar and Anr. v. State of Chhattisgarh), notice is necessary to be issued to the victim/complainant/prosecutrix while considering the application under Section 389 of the Cr.P.C under the POCSO Act.

In view of above, let a notice be issued to the victim/complainant/prosecutrix for his/her appearance either through Video Conferencing from nearest DLSA or in person before this Court on a date to be fixed by the Registry.

Post the matter in the week commencing 18/04/2022.

Sd/-

(Deepak Kumar Tiwari) Judge

Rahul