Mahal Say vs State Of Chhattisgarh
2021 Latest Caselaw 951 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet

                                     CRA No. 811 of 2017

                            Mahal Say Versus State of Chhattisgarh




07.07.2021         Shri Vijay Kumar Sahu, 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. 02/2017, an application for suspension of sentence and

grant of bail to the appellant.

Since the appellant has been convicted and sentenced under Section 6 of

POCSO Act, 2012 other than offence under Section 366(A) 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