Chattisgarh High Court
Vikas Vaika vs State Of Chhattisgarh on 7 July, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 5214 of 2025
VIKAS VAIKA versus STATE OF CHHATTISGARH
Order Sheet
07/07/2025 Mr. Aman Tamrakar, counsel for the applicant.
Mr. Vivek Sharma, P.L. for the State/respondent.
Heard.
Admit.
Call for the case diary.
As the case pertains to POCSO Act, the Registry is directed to issue notice to the victim/complainant through S.H.O. of the concerned Police Station, informing that on the next date of hearing the victim/complainant may appear in person or through video conferencing from the concerned DLSA or through help desk of the High Court and object the prayer in bail application.
List this case on 21st July, 2025.
Sd/-
(Sanjay Kumar Jaiswal) Judge H.L. Sahu Digitally signed by HEERA LAL SAHU Date: 2025.07.08 10:28:44 +0530