Manraj Prasad Basor vs State Of Chhattisgarh
2022 Latest Caselaw 4462 Chatt

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                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                     Cr.A. No. 1371 of 2021
                         Manraj Prasad Basor Versus State of Chhattisgarh


13/07/2022

Shri Shakti Raj Sinha, Advocate for the appellant.

Ms. Shivali Dubey, Panel Lawyer for the State. Notice has not been issued to the prosecutrix. Since conviction of the appellant is also under the POCSO Act, the prosecutrix is required to be heard in this case.

State counsel is directed to issue notice to the prosecutrix or her guardian

about the next date of hearing for their appearance before this Court either in

person or through their counsel or through video conferencing from concerned

District Legal Services Authority and submit the report.

At this stage, Shri Shakti Raj Sinha, learned counsel for the appellant

submits that after passing of judgment of conviction and order of sentence by the

trial Court, the appellant has been granted bail and his jail sentence has been

suspended till 14.07.2022. Learned counsel for the appellant further submits that

the maximum sentence awarded to the appellant is of three years, therefore, I.A.

No. 01/2021, application for suspension of sentence and grant of bail to the

appellant, may be heard.

Since the order of notice has been passed to the prosecutrix/her parents, it

is necessary to this Court to hear the prosecutrix/her parents for recording of their

submissions.

The appellant, if so desire, may file an application for extension of bail

before the trial Court.

List this appeal on 25.07.2022. Certified copy as per rules.

Sd/-

(Sachin Singh Rajput) Judge vatti