Amit Ram Vishwakarma vs State Of Chhattisgarh
2021 Latest Caselaw 1109 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                 CRA No. 63 of 2020
              Amit Ram Vishwakarma Versus State of Chhattisgarh




13/07/2021            Mr. Aman Kesharwani & Mr. Varun Sharma, counsel for the
             Appellant.

                      Mr. H.S. Ahluwalia, Dy. A.G. for the State/respondent.

Heard on I.A. No. 01/2020 for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 06 of the POCSO Act, 2012 other than offence under Sections 363, 366 & 376(2)(i) & (n) of the IPC.

Therefore, in view of the judgment dated 17.05.2021 passed in MCRC No. 708/2021 by this High Court, Registry is directed to issue a fresh notice to the victim/informant of the case.

It is made clear that notice should be sent through registered mode and it should be served through concerned Superintendent of Police.

List this case on 23rd August, 2021.

Meanwhile, learned State counsel is directed to submit his reply.

Sd/-

(Arvind Singh Chandel) Judge

Vasant