Antram Rajak @ Chhotu vs State Of Chhattisgarh
2021 Latest Caselaw 482 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                            CRA No. 408 of 2020
             Antram Rajak @ Chhotu Versus State Of Chhattisgarh




22.06.2021         Mr. Arvind Sinha, Counsel for the Appellant.

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

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 6 of POCSO Act, 2012 other than offence under Sections 363 & 366 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 10.08.2021.

Meanwhile, State counsel is directed to file reply also.

Sd/-

(Arvind Singh Chandel) parul Judge