Sunny Sunani vs State Of Chhattisgarh
2021 Latest Caselaw 250 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                          CRA No. 1265 of 2019
                 Sunny Sunani Versus State Of Chhattisgarh




10.06.2021         Mr. Arvind Dubey, Advocate on behalf of Mr. Vikash
             Shrivastava, Counsel for the Appellant.

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

Heard on admission and I.A.No.1/2019 application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 6 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.

PF within 7 days.

List this case on 19.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul