Ram Singh Anant vs State Of Chhattisgarh
2021 Latest Caselaw 1111 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                            CRA No. 241 of 2020
             Pritam Singh Kanwar Versus State of Chhattisgarh



13.07.2021           Mr. Pritam Tiwari, Counsel for the Appellant.

                     Mr. Amit Singh, P.L. for State/Respondent.

Heard on I.A. No.01/2020, an application for suspension of sentence and grant of bail to the Appellant.

Since the appellant is convicted and sentenced under Section 06 of POCSO Act, 2012 other than offence under Sections 363, 366 & 376 (2) (n) of IPC. Therefore, in view of judgment dated 17.05.2021 passed in MCRC No. 708/2021 by this High Court, Registry is directed to issue notice to the victim/informant of the case.

State counsel is directed to submit address of the complainant/victim within three days.

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 10.08.2021 along with CRA No.598/2020.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) Judge Saurabh