Dhaneshwar Kurrey vs State Of Chhattisgarh
2021 Latest Caselaw 948 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet

                                     CRA No. 219 of 2020

                       Dhaneshwar Kurrey Versus State of Chhattisgarh




07.07.2021         Shri Dashrath Kuswaha, Advocate for the appellant.

                   Shri Akhtar Hussain, Panel Lawyer for the respondent/State.

This matter is heard through video conferencing.

Heard on I.A. No. 01/2020, an application for suspension of sentence and

grant of bail to the appellant.

Since the appellant is convicted and sentenced under Section 6 of POCSO

Act, 2012 other than offence under Section 376(2) 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.

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 10.08.2021.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) Judge

Chandra