Sonu Rajwade vs State Of Chhattisgarh
2021 Latest Caselaw 338 Chatt

         HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 83 of 2021
                 Sonu Rajwade Versus State Of Chhattisgarh




15.06.2021            Mr. Anil Gulati, Counsel for the appellants.

                      Mr. Ghanshyam Patel, G.A. for the respondent/State.

It has been informed by counsel for the appellants that appellant No.1 has already surrendered before the concerned trial Court and appellant No.2 has been arrested.

Heard on I.A.No.1/2021, application for condonation of delay.

For the reason mentioned in the application, the same is allowed and delay of 212 days is condoned.

Also heard on admission as well as I.A.No.2/2021 application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 3(1) (w)(i) of SC/ST (Prevention of Atrocities, Act) other than offence under Sections 354 & 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 as per rules.

Meanwhile, record of Court below be also called.

List this case on 15.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul