Chintaram Markam vs State Of Chhattisgarh
2021 Latest Caselaw 958 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 1758 of 2017
                Chintaram Markam Versus State of Chhattisgarh




07/07/2021            Mr. D.N. Prajapati, counsel for the Appellant.

                      Mr. H.S. Ahluwalia, Dy. A.G. for the State/respondent.

Heard on I.A. No. 01/2017 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 Section 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 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 18th August, 2021.

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

Sd/-

(Arvind Singh Chandel) Judge

Vasant