Khemeshwar Dhruw vs State Of Chhattisgarh
2021 Latest Caselaw 854 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                           CRA No. 185 of 2020
             Khemeshwar Dhruw Versus State of Chhattisgarh



05.07.2021           Mr. Mahesh Mishra, Counsel for the Appellant.

                     Mr. Ghanshyam Patel, G.A. 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 06 of POCSO Act, 2012 other than offence under Sections 363 & 366 of IPC.

Therefore, in view of judgment dated 17.05.2021 passed in MCRC No. 708/2021 by this High Court, let a fresh notice be issued 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.

PF within 02 days.

List this case on 20.07.2021.

Sd/-

(Arvind Singh Chandel) Judge Saurabh