Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Balmik Prasad Shukla vs State Of Chhattisgarh
2025 Latest Caselaw 793 Chatt

Citation : 2025 Latest Caselaw 793 Chatt
Judgement Date : 28 July, 2025

Chattisgarh High Court

Balmik Prasad Shukla vs State Of Chhattisgarh on 28 July, 2025

                                                             1




         Digitally
         signed by
         PRASHANT
PRASHANT DEWANGAN
                                                                                             NAFR
DEWANGAN Date:
         2025.07.29
         10:46:24
         +0530


                                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 ACQA No. 190 of 2017

                      Balmik Prasad Shukla S/o Rajeshwar Prasad Shukla, R/o M-407, Mines
                      Colony Bijuri, District Anuppur, Madhya Pradesh.
                                                                                         ... Appellant

                                                          versus

                      1 - State Of Chhattisgarh Through Its District Magistrate, Bilaspur, District
                      Bilaspur, Chhattisgarh.
                      2 - Ashok Sharma S/o Wanshgopal Sharma, Aged About 50 Years R/o Village
                      Siwani, Police Station Marwahi, District Bilaspur, Chhattisgarh.
                      3 - Dilip Kumar Sharma S/o Ashok Sharma, Aged About 29 Years R/o Village
                      Siwani, Police Station Marwahi, District Bilaspur, Chhattisgarh.
                                                                                   ... Respondents

For Appellant : None For State/Respondent No.1 : Mr. Sachidanand Yadav, P.L. For Respondents No.2 and Mr. Sourabh Pandey, Advocate appears on 3 behalf of Mr. Yougeshwar Sharma, Advocate

D.B:-Hon'ble Shri Justice Sanjay S. Agrawal, Hon'ble Shri Justice Radhakishan Agrawal

Judgment on Board 28/07/2025

1. No one appears nor any representation is made on behalf of the appellant even when the case is called in the second round of hearing.

2. In the above circumstances, in absence of any representation, this Court is left with no other option but to dismiss this appeal for non- prosecution.

3. Accordingly, this appeal is dismissed for non-prosecution.

                     Sd/-                                          Sd/-
              (Sanjay S. Agrawal)                         (Radhakishan Agrawal)
                   JUDGE                                          JUDGE
Prashant
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter