Ku. Sangeeta Chouhan vs State Of Chhattisgarh And Anr
2025 Latest Caselaw 3093 Chatt

Chattisgarh High Court

Ku. Sangeeta Chouhan vs State Of Chhattisgarh And Anr on 17 June, 2025

                                                                          2025:CGHC:24896-DB


                                                                                        NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 ACQA No. 68 of 2015


                      Ku. Sangeeta Chouhan, D/o Shri Jaldheer Ram Chouhan, Aged About 27
                      Years, R/o Village Bilai Tangar, P.S. Patthalgaon, District Jashpur

PRASHANT
                      Chhattisgarh.
DEWANGAN

Digitally signed by
PRASHANT
                                                                                    ... Appellant
DEWANGAN


                                                         versus
Date: 2025.06.17
17:28:20 +0530




                      1 - State Of Chhattisgarh Through :The P.S. Patthalgaon, District Jashpur
                      Chhattisgarh.
                      2 - Vimal Prakash Sahu, S/o Ghasi Ram Sao, Aged About 25 Years,
                      Occupation Service (Computer Operator), R/o S.D.M. Gali, Patthalgaon,
                      P.S. Patthalgaon, District Jashpur Chhattisgarh.
                                                                                ... Respondents

                      For Appellant                 :   None
                      For State/Respondent No.1 :       Mr. Sachhidanand Yadav, P.L.
                      For Respondent No.2           :   Ms. Vidhi Matlani, Advocate appears on

behalf of Mr. Sanjay Agrawal, Advocate

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

Judgment on Board 17/06/2025

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