Krishna Kumar Rangare vs State Of Chhattisgarh
2021 Latest Caselaw 669 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 184 of 2021
                 Krishna Kumar Rangare Versus State Of Chhattisgarh

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28/06/2021            Shri T. K. Jha, Counsel 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 and other offences.

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 16.07.2021.

Meanwhile, State counsel is directed to submit reply.

Sd/-

(Arvind Singh Chandel) Judge

Parul