Kishan Lal Sinha vs State Of Chhattisgarh
2025 Latest Caselaw 1047 Chatt

Chattisgarh High Court

Kishan Lal Sinha vs State Of Chhattisgarh on 10 January, 2025

                                                     1




                                                                         2025:CGHC:1867
                                                                                        NAFR

                          HIGH COURT OF CHHATTISGARH AT BILASPUR


                                       MCRC No. 6027 of 2024

             Kishan Lal Sinha S/o Late Darha Ram Sinha Aged About 54 Years R/o
             Kanharpuri, Police Station Gurur, District Balod, Chhattisgarh.
                                                                                   ... Applicant
                                                  versus
             State Of Chhattisgarh Through The Station House Officer, Police Station
             Gurur, District Balod, Chhattisgarh.

                                                                                 ... Respondent

(Cause title taken from Case Information System)

For Applicant : None For Respondent/State : Mr. Atanu Ghosh, Dy. Govt. Advocate

Hon'ble Shri Justice Ravindra Kumar Agrawal

Order on Board

10/01/2025

1. The matter has been listed in the final hearing list in week

commencing from 06.01.2025 to 10.01.2025, but in the whole of the

week when the matter was being called, no one appears on behalf of

the applicant and today also no one appears on the repeated calls.

2. Learned counsel for the State would submit that he verified from the

online portal about status of the case of the trial Court and found that

the Criminal Case No. 1627/2024 initiated from the Crime No. 143 of Digitally signed by VEDPRAKASH

2024 of Police Station Gurur, District Balod under Section 6 of Public DEWANGAN

Gambling Act has been concluded and as per the status reflected in

the portal, the applicant has been acquitted by learned 1st Civil Judge

Junior Division, Balod vide its judgment dated 26.10.2024 and the

trial of the case has been disposed of.

3. Since no one appears on behalf of the applicant in repeated calls and

it is shown that the case before the learned trial Court is disposed of

vide order dated 26.10.2024, it appears that nothing survives in this

application for further consideration. Therefore, the present bail

application filed by the applicant is disposed of.

Sd/-

(Ravindra Kumar Agrawal) Judge ved