Jivanlal Mahara vs State Of Chhattisgarh
2021 Latest Caselaw 952 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                CRA No. 566 of 2015
                  Jivanlal Mahara Versus State of Chhattisgarh




07/07/2021            Ms. Minu Banerjee, counsel for the Appellant.

                      Mr. Ghanshyam Patel, G.A. for the State/respondent.

Heard on I.A. No. 01/2020 for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 6 of the POCSO Act, 2012 other than offence under Sections 363, 366 and 376 (2)(n) 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 03rd August, 2021.

Meanwhile, learned State counsel is directed to submit his reply.

Sd/-

(Arvind Singh Chandel) Judge

Vasant