Shiv Shanker @ Ajay @ Golu Bhat vs State Of Chhattisgarh
2021 Latest Caselaw 955 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                  CRA No. 254 of 2016
           Shiv Shanker @ Ajay @ Golu Bhat Versus State of Chhattisgarh




07/07/2021              Mr. C.R. Sahu, counsel for the Appellant.

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

Heard on I.A. No. 02/2016 for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 06 of the POCSO Act, 2012 other than offence under Sections 363 and 366 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 11th August, 2021.

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

Sd/-

(Arvind Singh Chandel) Judge

Vasant