Dhaniram @ Sunny vs State Of Chhattisgarh
2021 Latest Caselaw 254 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 811 of 2019
               Dhaniram @ Sunny Versus State Of Chhattisgarh




10.06.2021         Mr. Sudhir Kumar Bajpai, 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 6 of POCSO Act, 2012, other than offence under Section 376(2) 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.

List this case on 15.07.2021.

Sd/-

(Arvind Singh Chandel) Judge parul