Uttam Singh Rajput vs The State Of Chhattisgarh
2021 Latest Caselaw 407 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 1858 of 2019
             Uttam Singh Rajput Versus The State Of Chhattisgarh




18.06.2021         Mr. Punit Ruparel, Counsel for the appellant.

                   Mr. Anand Verma, Dy. G.A. 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 10 of POCSO Act, 2012.

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 03.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul