Rishi Koshle vs State Of Chhattisgarh
2021 Latest Caselaw 904 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 627 of 2021
                   Rishi Koshle Versus State of Chhattisgarh




06/07/2021          Mr. Yogeshwar Sharma, counsel for the Appellant.

                    Mr. Akash Pandey, P.L. for the State/respondent.

Heard on I.A. No. 01/2021 for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 05(L)/06 of the POCSO Act, 2012 other than offence under Sections 363 & 366-A of the IPC.

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 04th August, 2021.

Sd/-

(Arvind Singh Chandel) Judge

Vasant