Suraj Yadav @ Golu vs State Of Chhattisgarh
2021 Latest Caselaw 526 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               CRA No. 231 of 2020
                 Suraj Yadav @ Golu Versus State Of Chhattisgarh



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23/06/2021           Shri Pushpendra Kumar Patel, Advocate for the appellant.

                     Shri Ghanshyam Patel, G.A. for the State/Respondent.

Heard on admission & I.A. No.2/2020, application for suspension of sentence and grant of bail to the appellant.

In the present case, appellant is also convicted and sentenced under Sections 450, 376 r/w Section 511 & 376(2)(I) 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 05.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul