Hemchand @ Chotu vs State Of Chhattisgarh
2021 Latest Caselaw 339 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                          CRA No. 1572 of 2019
              Hemchand @ Chotu Versus State Of Chhattisgarh




15.06.2021         Mr. Atanu Ghosh, Counsel for the appellant.

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

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 of POCSO Act, other than offence under Sections 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 as per rules.

List this case on 26.07.2021.

Sd/-

(Arvind Singh Chandel) Judge parul