Shankar Ram vs State Of Chhattisgarh
2021 Latest Caselaw 583 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 576 of 2020
                   Shankar Ram Versus State Of Chhattisgarh


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24/06/2021          Shri R. K. Manikpuri, Advocate for the appellant.

                    Shri Sushil Sahu, P.L. for the State/Respondent.

Heard on admission & 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 Sections 363, 366 & 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 09.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul