Lakheshwar @ Gandhi Netam vs State Of Chhattisgarh
2021 Latest Caselaw 1175 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 1608 of 2016
             Lakheshwar @ Gandhi Netam Versus State of Chhattisgarh




15/07/2021           Mr. N.K. Chatterjee, counsel for the Appellant.

                     Mr. Akash Pandey, P.L. 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.

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 16th August, 2021.

Sd/-

(Arvind Singh Chandel) Judge

Vasant