Santosh Patel vs State Of Chhattisgarh
2021 Latest Caselaw 672 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 1106 of 2019
                  Santosh Patel Versus State Of Chhattisgarh

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28/06/2021          Mr. Vikash Pradhan, Counsel for the appellant.

                    Shri Ghanshyam Patel, G.A. 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)(<) 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 13.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul