Manoj Ghritlahre @ Dau vs State Of Chhattisgarh
2021 Latest Caselaw 364 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 1652 of 2019
             Manoj Ghritlahre @ Dau Versus State Of Chhattisgarh




16.06.2021         Mr. Basant Dewangan, Counsel for the appellant.

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

Heard on admission & 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 6 of POCSO Act, other than offence under Sections 363, 366 & 376(2)(N) 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 27.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul