Kamlesh @ Bidur Cherwa vs State Of Chhattisgarh
2021 Latest Caselaw 305 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 1957 of 2019
             Kamlesh @ Bidur Cherwa Versus State Of Chhattisgarh




14.06.2021         Mr. A. N. Pandey, Counsel for the appellant.

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

Heard on I.A.No.1/2019, application under Section 389(2) of Cr.P.C. 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, other than offence under Sections 363, 366 & 376(2)(n) 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 23.07.2021.

Sd/-

(Arvind Singh Chandel) parul Judge