American Cherwa vs State Of Chhattisgarh
2021 Latest Caselaw 296 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                          CRA No. 1941 of 2019
               American Cherwa Versus State Of Chhattisgarh




14.06.2021         Mr. Dev Ashish Biswas, Counsel for the appellant.

                   Mr. Ghanshyam Patel, G.A. 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 5(B)/6 of POCSO Act, other than offence under Sections 376(2)(<) & 506 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 22.07.2021.

Sd/-

(Arvind Singh Chandel) Judge parul