Chattisgarh High Court
Krishna Sahare vs State Of Chhattisgarh 24 Arba/31/2018 ... on 12 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRC No. 2570 of 2019
Krishna Sahare Versus State Of Chhattisgarh
12.04.2019Shri P. Chetan Kumar, counsel for the applicant.
Shri V. Dixit, Government Advocate for the State. Prima facie prosecutrix is below 16 years of age. In the case in hand informant is mother of the prosecutrix, her name and particulars are as below:
Smt. Rekha Tandan aged about 30 years W/o Jeewan Lal Tandan, R/o Bhatapara, Kohka, Ward No. 9, Police Station -
Supela District - Durg (C.G.).
Looking to the amended provisions of Section 439(1a) Cr.P.C., the Registry to issue notice to the informant according to law and procedure that either she or any person authorized by her shall remain present before this Court on the next date of hearing.
Registry is directed to list the case immediately if the Vakalatnama on behalf of the informant is filed.
List accordingly.
Sd/-
Sharad Kumar Gupta Judge kishore