Suraj Rajak @ Lallu vs State Of Chhattisgarh
2021 Latest Caselaw 760 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 662 of 2021
                 Suraj Rajak @ Lallu Versus State Of Chhattisgarh

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30/06/2021          Shri N. K. Malaviya, Counsel for the appellant.

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

Heard on admission as well as I.A. No.1/2021, 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, other than offence under Sections 323, 377 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/her parents of the case, through registered mode.

P.F. as per rules.

Call for record of the Court below.

Meanwhile, State counsel is directed to submit also.

List this case on 03.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Parul