Ravindra Kumar @ Ravi Sarwa vs State Of Chhattisgarh
2021 Latest Caselaw 306 Chatt

            HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 1513 of 2019
           Ravindra Kumar @ Ravi Sarwa Versus State Of Chhattisgarh




14.06.2021          Mr. Basant Dewangan, 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 4 & 6 of POCSO Act, other than offence under Sections 376 & 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