Rajesh Kumar Awley vs State Of Chhattisgarh
2021 Latest Caselaw 724 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               CRA No. 1500 of 2019
                 Rajesh Kumar Awley Versus State Of Chhattisgarh

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29/06/2021           Ms. Anubhuti Marhas, Counsel for the appellant.

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

Heard on I.A. No.2/2019, 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 & 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.

Call for record of the Court below.

List this case on 09.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul