Sonu Gupta vs State Of Chhattisgarh
2021 Latest Caselaw 303 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 476 of 2020
                  Sonu Gupta Versus State Of Chhattisgarh




14.06.2021         Mr. P. K. Patel, Counsel for the appellant.

                   Mr. Ghanshyam Patel, G.A. for State/Respondent.

Heard on admission and I.A.No.2/2020, application for suspension of sentence & grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 8 of POCSO Act, other than offence under Sections 354, 456 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 15.07.2021.

Sd/-

(Arvind Singh Chandel) Judge parul