Ravi Vishwakarma vs State Of Chhattisgarh
2021 Latest Caselaw 514 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                               CRA No. 564 of 2019
                 Ravi Vishwakarma Versus State Of Chhattisgarh


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23/06/2021          Shri Varunendra Mishra, Counsel for the appellant.

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

Heard on I.A. No.2/2019, application for suspension of sentence and grant of bail to the appellant.

In the present case, 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.

P.F. as per rules.

List this case on 30.07.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul