Sonu Chouhan vs State Of Chhattisgarh
2021 Latest Caselaw 414 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 157 of 2020
                 Sonu Chouhan Versus State Of Chhattisgarh




18.06.2021         Mr. Uttam Pandey, Advocate on behalf of Mr. B. P. Rao
             Counsel for the appellant.

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

Heard on admission & 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 4 & 6 of POCSO Act, other than offence under Section 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.

List this case on 04.08.2021.

Sd/-

(Arvind Singh Chandel) Judge parul