Deepak Patel vs State Of Chhattisgarh
2021 Latest Caselaw 443 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 559 of 2021
                 Deepak Patel, Versus State Of Chhattisgarh,




21.06.2021         Mr. Mirza Hafeez Baig, Counsel for the appellant.

                   Mr. Ghanshyam Patel, G.A. 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 5(L)/06 of POCSO Act, 2012 other than offence under Section 376(2) 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.

Meanwhile, State counsel is directed to submit reply on I.A.No.1/2021.

Record of Court below be also called.

Sd/-

parul

(Arvind Singh Chandel) Judge