Panchanan Singh @ Pachchu vs State Of Chhattisgarh
2021 Latest Caselaw 486 Chatt

            HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                           CRA No. 1465 of 2019
           Panchanan Singh @ Pachchu Versus State Of Chhattisgarh




22.06.2021         Mr. Roop Naik, Counsel for the Appellant.

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

Heard on 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 5(ठ)/6 of POCSO Act, 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 09.08.2021.

Sd/-

(Arvind Singh Chandel) Judge parul