Suknath Kasyap vs State Of Chhattisgarh
2021 Latest Caselaw 953 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 667 of 2017
                  Suknath Kasyap Versus State of Chhattisgarh




07/07/2021          Mr. Gajendra Sahu, counsel for the Appellant.

                    Mr. Amit Singh, P.L. for the State/respondent.

Since the appellant is also convicted and sentenced under Sections 03 & 04 of the POCSO Act, 2012 other than offence under Sections 363, 366(A) and 376 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 legal heirs of the complainant/victim 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 13th August, 2021.

Sd/-

(Arvind Singh Chandel) Judge

Vasant