Avinash Murav vs State Of Chhattisgarh
2021 Latest Caselaw 950 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet

                                      CRA No. 687 of 2021

                          Avinash Murav Versus State of Chhattisgarh




07.07.2021         Shri Nasimuddin Ansari, Advocate for the appellant.

                   Shri Ghanshyam Patel, Advocate for the respondent/State.

This matter is heard through video conferencing.

Heard on I.A. No.02/2021, application for condonation of delay in filing the

appeal.

For the reasons mentioned in the application, the same is allowed. Delay in

filing the appeal is hereby condoned.

Also heard on I.A. No.01/2021, application for suspension of sentence and

grant of bail to the appellant.

Call for the record of Trial Court.

Since the appellant has been convicted and sentenced under Section 5(L)/6

of POCSO Act, 2012 other than offences under Sections 363, 365 and 366-A of

the 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 26.08.2021.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) Judge

Chandra