Durgesh vs State Of Chhattisgarh
2021 Latest Caselaw 392 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 608 of 2021
                    Durgesh Versus State Of Chhattisgarh




17.06.2021         Mr. R. K. Manikpuri, Advocate on behalf of Mr.
             Ravindra Sharma, Counsel for the appellant.

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

Heard on admission and I.A.No.1/2021 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.

Call for the record of Court below.

List this case on 30.07.2021.

Sd/-

(Arvind Singh Chandel) parul Judge