Biselal vs State Of Chhattisgarh
2021 Latest Caselaw 412 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 147 of 2020
                     Biselal Versus State Of Chhattisgarh




18.06.2021         Mr. S. S. Baghel, Counsel for the appellant.

                   Mr. Sameer Oroan, G.A. for the respondent/State.

Heard on I.A.No.1/2020 application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced under Section 376 of the 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.

State counsel is directed to submit reply.

List this case on 04.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

parul