Vikandar Kumar Paswan vs State Of Chhattisgarh
2025 Latest Caselaw 4306 Chatt

Chattisgarh High Court

Vikandar Kumar Paswan vs State Of Chhattisgarh on 8 September, 2025

SYED ROSHAN ZAMIR ALI Digitally signed by HIGH COURT OF CHHATTISGARH AT BILASPUR SYED ROSHAN ZAMIR ALI CRA No. 986 of 2025 VIKANDAR KUMAR PASWAN versus STATE OF CHHATTISGARH

Order on Board

08/09/2025 Mr. Dhirendra Prasad Mishra, Advocate for applicant.

Mr. K.K. Baharani, Panel Lawyer for the State. Heard.

Learned State Counsel submits that impugned judgment is passed by the POCSO Court for alleged commission of offence with minor.

In view of above, let a notice be issued to victim/ complainant.

The Additional Registrar (Judicial) is directed to send notice to complainant/ victim through the Superintendent of Police concerned, informing that they can appear before this Court on the date fixed either in person or through vitual mode from the concerned DLSA through authorized person, to make their submission on I.A. No.3/2025.

Registry is directed to fix the date of appearance of

complainants/victims before this Court.

Sd/-

(Parth Prateem Sahu) Judge roshan