Dilip Ram vs State Of Chhattisgarh
2021 Latest Caselaw 485 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                             CRA No. 108 of 2020
                     Dilip Ram Versus State Of Chhattisgarh




22.06.2021           Mr. Rajeev Kumar Dubey, Counsel for the Appellant.

                     Mr. Ghanshyam Patel, G.A. for State/Respondent.

Counsel for the appellant prays for and is granted one week's time to argue the matter.

Heard on admission and I.A.No.1/2019 application for suspension of sentence and grant of bail to the appellant.

Since the appellant is also convicted and sentenced

under Section 376 (2) (ढ) 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 13.08.2021.

Meanwhile, State counsel is directed to submit reply also.

Sd/-

parul (Arvind Singh Chandel) Judge