Anand Singh Nayak vs State Of Chhattisgarh
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Chattisgarh High Court

Anand Singh Nayak vs State Of Chhattisgarh on 28 July, 2025

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


                                  HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 ACQA No. 187 of 2017


                      Anand Singh Nayak S/o Lainu Singh Nayak Aged About 54 Years R/o Dhan
                      Mandi Torwa, Bilaspur, Civil And Revenue District Bilaspur, Chhattisgarh.
                                                                                       ... Appellant

                                                         versus

                      1 - State Of Chhattisgarh Through The Police Of Police Station Tumgaon,
                      District Mahasamund, Chhattisgarh.
                      2 - Anand Baba S/o Dadu Nayak Aged About 28 Years R/o Bhatapara
                      Tumgaon, Police Station Tumgaon, District Mahasamund, Chhattisgarh.
                      3 - Dadu Nayak S/o Sonu Ram Nayak Aged About 57 Years R/o Bhatapara
                      Tumgaon, Police Station Tumgaon, District Mahasamund, Chhattisgarh.
                      4 - Smt. Uma Nayak W/o Dadu Nayak Aged About 52 Years R/o Bhatapara
                      Tumgaon, Police Station Tumgaon, District Mahasamund, Chhattisgarh.
                      5 - Smt. Meera @ Neera Nayak W/o Narendra Nayak Aged About 32 Years
                      R/o Bhatapara Tumgaon, Police Station Tumgaon, District Mahasamund,
                      Chhattisgarh.
                                                                                 ... Respondents

For Appellant : None For State/Respondent No.1 : Mr. Sachidanand Yadav, P.L. For Respondents No.2 to 5 : Mr. Shashwat Mishra, Advocate appears on behalf of Mr. Manoj Paranjpe, 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