Shriram Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 808 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                          CRA No. 661 of 2019
              Shriram Yadav Versus State Of Chhattisgarh



02.07.2021          Mr. Sandeep Shrivastava, Counsel for the Appellant.

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

Heard on I.A. No.02/2020, an application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 12 & 10 of POCSO Act, 2012 other than offence under Sections 452 of IPC.

Therefore, in view of judgment dated 17.05.2021 passed in MCRC No. 708/2021 by this High Court, let a notice be issued to the victim/informant of the case, through registered mode.

PF as per rules.

List this case on 28.07.2021.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh