STATE OF CHHATTISGARH Vs. PRIYA AGRAWAL

JUDGEMENT

(1.) Heard Mr. Praveen Das, learned Additional Advocate General, appearing for the State/appellants. Also heard Mr. Anup Majumdar, learned counsel, appearing for respondent No.3.

(2.) From perusal of the record, it transpires that notice has been served upon respondent No.2 and though fresh issued to respondent No.1 has already been served upon her on 20/7/2024, but none had appeared on their behalf to contest this appeal.

(3.) I.A. No. 02 of 2022 is an application for condonation of delay of 73 days in filing the instant appeal.