Aietram vs State Of Chhattisgarh
2021 Latest Caselaw 337 Chatt

            HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                             CRA No. 54 of 2018
                     Aietram Versus State Of Chhattisgarh




15.06.2021         Mr. Devershi Thakur, Counsel for the appellant.

                   Mr. H. S. Ahluwalia, Dy. A. G. for the respondent/State.

It has been submitted by counsel for the appellant that appellant has remained in jail more than 6 years out of 7 years jail sentence imposed upon him by the concerned trial Court.

Also heard on admission and I.A.No.1/2018 application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Sections 3, 4 of POCSO Act, other than offence under Sections 450, 363, 366 & 376 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.

Looking to the detention period and as prayed by counsel for the appellant list this case for final hearing on 29.07.2021.

Sd/-

parul (Arvind Singh Chandel) Judge