Sanjay Das Panika @ Godane vs State Of Chhattisgarh
2023 Latest Caselaw 951 Chatt

                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                        CRA No. 1640 of 2019

                   Sanjay Das Panika @ Godane Versus State of Chhattisgarh




14/02/2023

Mr. Suresh Kumar Verma, Advocate for the applicant.

Mr. Alok Nigam, 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 through State. PF as per rules.

List this case on 10th March, 2023.

Sd/-

(Arvind Singh Chandel) Judge

Nisha