Ramkumar Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 629 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 643 of 2021
                 Ramkumar Yadav Versus State Of Chhattisgarh


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25/06/2021          Shri Pawan Shrivastava, Advocate for the appellant.

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

Heard on admission & I.A. No.1/2021, 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.

Call for record of the Court below.

State Counsel is directed to submit reply also.

List this case on 13.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul