Dilip Puri @ Tunnu Panika vs State Of Chhattisgarh
2021 Latest Caselaw 676 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                CRA No. 563 of 2020
                 Dilip Puri @ Tunnu Panika, Versus State Of Chhattisgarh

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28/06/2021            Shri Jitendra Shrivastava, Counsel for the appellant.

                      Shri Ghanshyam Patel, G.A. for the State/Respondent.

Heard on admission.

Admit.

Also heard on 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 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.

List this case on 13.08.2021. Call for record of the Court below. Meanwhile, State counsel is directed to submit reply.

Sd/-

(Arvind Singh Chandel) Judge

Parul