Amir Khan vs State Of Chattisgarh
2021 Latest Caselaw 253 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 906 of 2019
                   Amir Khan Versus State Of Chattisgarh




10.06.2021         Mr. K.P.S. Gandhi, Counsel for the Appellant.

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

Heard on I.A.No.1/2021 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, other than offence under Section 377 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 3 days.

Call for record of the Court below.

List this case on 18.08.2021.

State Counsel is also directed to file reply in this case.

Sd/-

parul (Arvind Singh Chandel) Judge