Banti Singh Jatav vs State Of Chhattisgarh
2021 Latest Caselaw 368 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 716 of 2019
                Banti Singh Jatav Versus State Of Chhattisgarh




16.06.2021         Mr. Devesh G. Kela, Counsel for the appellant.

                   Mr. H. S. Ahluwalia, Dy. A. G. 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 6 of POCSO Act, other than offence under Sections 363, 366A, 496 & 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