Deo Singh Korva vs State Of Chhattisgarh
2021 Latest Caselaw 247 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                        Criminal Appeal No.1956 of 2019
                 Deo Singh Korwa Versus State of Chhattisgarh


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10/06/2021            Ms. Usha Chandrakar, Counsel for the appellant.

                      Shri H.S. Ahluwalia, Dy. A.G. for the State/Respondent.

Heard I.A. No.1/2019, application for condonation of delay in filing this appeal.

For the reasons mentioned in the application, the same is allowed and delay of 1208 days is condoned.

Heard on admission.

Learned Counsel for appellant submits that I.A. No.2/2019, application for suspension of sentence and grant of bail is pending in this case.

Learned State Counsel also submits that reply has already been filed.

Record of the Court below is available.

As prayed by both the parties, list this case for hearing on I.A. No.2/2019, application for suspension of sentence and grant of bail on 15 th July, 2021.

In the present case, appellant is also convicted and sentenced under Section 4 of POCSO Act, 2012.

Therefore, in view of judgment dated 17.05.2021 passed in MCRC No.708/2021 by this High Court, let a notice be issued to the victim/informant of the case, through registered mode. P.F. within 7 days.

List this case on 15.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

Prakash