Durga Prasad Taram vs The State Of Chhattisgarh
2021 Latest Caselaw 341 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 101 of 2020
             Durga Prasad Taram Versus The State Of Chhattisgarh




15.06.2021         Mr. Parag Kotecha, Counsel for the appellant.

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

Heard on admission & I.A.No.1/2020 application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Sections 10 & 12 of POCSO Act, other than offence under Sections 341, 354, 354(A)(i), 506(2) 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 29.07.2021.

Sd/-

(Arvind Singh Chandel) Judge parul