Harakhnath @ Harkhu Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 725 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 1529 of 2019
          Harakhnath @ Harkhu Yadav Versus State Of Chhattisgarh

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29/06/2021          Shri J. K. Saxena, Counsel for the appellant.

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

Heard on admission & I.A. No.1/2019, application for suspension of sentence and grant of bail to the appellant.

In the present case, appellant is also convicted and sentenced under Sections 376(2) (>) & 506 Part-II 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 09.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul