Tohil Kumar Alias Monu vs State Of Chhattisgarh
2021 Latest Caselaw 906 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet

                                     CRA No. 70 of 2021

                      Tohil Kumar Alias Monu Versus State Of Chhattisgarh




06.07.2021        Shri Priyank Rathi, Advocate for the appellant.

                  Shri Akash Pandey, Panel Lawyer for the respondent/State.

This matter is heard through video conferencing.

Since conviction of the appellant is under POCSO Act, 2012 also notice to

the victim/complainant is essential in view of the judgment dated 17.05.2021

passed in MCRC No.708 of 2021 passed by the Co-ordinate Bench of this

Court.

Registry is directed to issue notice to the victim / complainant by the

registered mode through concerned Superintendent of Police.

List this matter for further consideration on 28.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

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

Since the appellant is convicted and sentenced under Section ........ of POCSO Act, 2012 other than offence under Section ........... 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 notice to the victim/informant of the case.

State counsel is directed to submit address of the complainant/victim within three days.

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 ..............

Meanwhile, State counsel is directed to file reply also.