Chitrekha Sahu vs The State Of Chhattisgarh
2025 Latest Caselaw 3270 Chatt

Chattisgarh High Court

Chitrekha Sahu vs The State Of Chhattisgarh on 25 June, 2025

                                               1

                                      Digitally
                                      signed by
                                      BHOLA
                             BHOLA    NATH
                             NATH     KHATAI
                             KHATAI   Date:
                                      2025.06.26
                                      17:38:20
                                      +0530




                                                    2025:CGHC:27775


                                                                              NAFR

            HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                                  Digitally
                                                                  signed by
                                                                  BHOLA
                                                         BHOLA NATH
                                                         NATH KHATAI
                                                         KHATAI Date:
                          CRA No. 815 of 2024
                                                                2025.06.26
                                                                  17:39:57
                                                                  +0530




Chitrekha Sahu S/o Uttam Kumar Sahu Aged About 46 Years R/o
Village - Somaikala, Police Station- Saja, District : Bemetara,
Chhattisgarh
                                                                ... Appellant
                                       versus
The State Of Chhattisgarh Through Station House Officer, Police
Station Saja, District : Bemetara, Chhattisgarh
                                                          ... Respondent

For Appellant        :   None
For State            :   Mr. Pranjal Shukla, P.L.

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Order On Board 25/06/2025

1. The present appeal has been filed against the judgment of

conviction and order of sentence dated 28.02.2024 passed by the

Special Judge,SC & ST (Prevention of Atrocities) Act, Bemetara,

in Special (Atrocity) Case No.09/2023 whereby the appellant has

been convicted under Section 294 of IPC and sentenced till rising

of the Court with fine of Rs.1,000, in default of payment of fine, to

undergo SI for 1 month.

2. On the previous date of hearing i.e. 19.06.2025, there was no

representation on behalf of the appellant.

3. Today also there is no representation on behalf of the appellant

which shows that he is not interested in pursuing the present

appeal any further.

4. Hence, in the absence of any representation on behalf of the

appellant, the present appeal stands dismissed for want of

prosecution.

Sd/-

(Sanjay Kumar Jaiswal) JUDGE Khatai