Santosh Tamrakar vs State Of Chhattisgarh
2021 Latest Caselaw 252 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 918 of 2019
               Santosh Tamrakar Versus State Of Chhattisgarh




10.06.2021         Mr. Sanjeev Kumar Sahu, Counsel for the Appellant.

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

Heard on 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 10 of POCSO Act, 2012, other than offence under Sections 342, 363 & 354(i) of IPC.

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