ABHINANDAN RAMDAYAL GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sunil Otwani, learned Senior Advocate along with Mr. Rohan Shukla, learned counsel for the petitioners. Also heard Mr. Soumya Rai, learned Panel Lawyer, appearing for respondent No. 1 / State.

(2.) As per office report dtd. 23/9/2025, notice has already been served to the respondent No.2, despite that, the respondent No. 2 has chosen not to appear in the matter either personally or through her counsel, hence notice is deemed sufficient to her, thus this Court proceeds to hear the matter finally as the matter pertains to the year 2019.

(3.) The present petition has been filed by the petitioners with the following prayer: