Santosh Kumar Patel vs State Of Chhattisgarh
2021 Latest Caselaw 525 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               CRA No. 238 of 2020
                 Santosh Kumar Patel Versus State Of Chhattisgarh



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23/06/2021           Shri Rahil Kochar, Advocate for the appellant.

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

Heard on I.A. No.1/2020, application for suspension of sentence and grant of bail to the appellant.

In the present case, appellant is also convicted and sentenced under Section 376(2)(n) 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 06.08.2021.

Meanwhile, State counsel is directed to submit reply also.

Sd/-

(Arvind Singh Chandel) Judge

Parul