Manoj Kumar Padda vs State Of Chhattisgarh
2021 Latest Caselaw 483 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 316 of 2020
              Manoj Kumar Padda Versus State Of Chhattisgarh




22.06.2021         Mr. Sumit Shrivastava, 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 Section 506(II) 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.

Sd/-

(Arvind Singh Chandel) Judge parul