Mohan Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 996 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 419 of 2020
               Mohan Yadav Versus State of Chhattisgarh



08.07.2021            Mr. Rajeev Kumar Dubey, Counsel for the Appellant.

                      Mr. Akhtar Hussain, P.L. for State/Respondent.

Heard on I.A. No.01/2020, an application for suspension of sentence and grant of bail to the Appellant.

Since the appellant is convicted and sentenced under Section 08 of POCSO Act, 2012 other than offence under Sections 454 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.

State counsel is directed to submit address of the complainant/victim within three days.

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 04.08.2021.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) Judge Saurabh