Pawan Kumar Kunjam vs State Of Chhattisgarh
2021 Latest Caselaw 671 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               CRA No. 348 of 2020
                 Pawan Kumar Kunjam Versus State Of Chhattisgarh

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28/06/2021           Shri Rishi Rahul Soni, Counsel for the appellant.

                     Shri H. S. Ahluwalia, Dy. A.G. 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 Section 4 of POCSO Act,2012 other than offence Under Sections 376 & 450 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 12.08.2021.

Meanwhile, State counsel is directed to submit reply.

Sd/-

(Arvind Singh Chandel) Judge

Parul