Suresh Kumar Patel vs State Of Chhattisgarh
2021 Latest Caselaw 340 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 1710 of 2018
               Suresh Kumar Patel Versus State Of Chhattisgarh




15.06.2021         Mr. Keshav Dewangan, Counsel for the appellant.

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

Heard on 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 Section 6 of POCSO Act, other than offence under Section 376(2)(L) 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 27.07.2021.

Sd/-

(Arvind Singh Chandel) Judge parul