Kamal Narayan vs State Of Chhattisgarh
2021 Latest Caselaw 444 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 317 of 2020
                 Kamal Narayan Versus State Of Chhattisgarh




21.06.2021         Mr. Amiyakant Tiwari, Counsel for the appellant.

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

Heard on admission and 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 of POCSO Act, 2012 other than offence under Section 450 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 27.07.2021.

Meanwhile, State counsel is directed to submit reply on I.A.No.1/2020.

Record of Court below be also called.

Sd/-

parul

(Arvind Singh Chandel) Judge