LAWS(CHH)-2025-11-28

ANIL SHRIVASTAV Vs. STATE OF CHHATTISGARH

Decided On November 06, 2025
Anil Shrivastav Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) None appears nor is any representation made on behalf of the petitioner to press this petition even in two rounds.

(2.) Mr. Devesh G. Kela, learned Panel Lawyer appearing for the State, is present.

(3.) The petitioner has filed this writ petition with the following prayers:-