Santosh Chouhan vs State Of Chhattisgarh
2021 Latest Caselaw 370 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                          CRA No. 1593 of 2016
               Santosh Chouhan Versus State Of Chhattisgarh




16.06.2021        Mr. B. P. Rao, Counsel for the appellant.

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

Since the appellant is also convicted and sentenced under Section 6 of POCSO Act, other than offence under Section 506 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 09.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul