Dharmendra Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 855 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                         CRA No. 1427 of 2019
             Dharmendra Sahu Versus State of Chhattisgarh



05.07.2021          Mr. Ravindra Sharma, Counsel for the Appellant.

                    Mr. Ghanshyam Patel, G.A. for State/Respondent.

Heard on I.A. No.01/2019, an application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 04 of POCSO Act, 2012 other than offence under Sections 363, 366 & 376 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 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 26.07.2021.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh