GHANSHYAM YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Section 482 Cr.PC has been filed challenging the order dated 06.01.2017 passed by the Sessions Judge, Bilaspur, in Criminal Revision No.178/2016. Vide the said order the revisional court has affirmed the order dated 05.10.2016 passed by the Judicial Magistrate First Class, Bilaspur, in Criminal Case No. 2084/2014 whereby the application under Section 437(6) CrPC filed by the petitioner has been rejected by the trial court.

(2.) The two courts below have rejected the application of the petitioner filed under Section 437(6) Cr.P.C. as well as the revision petition.

(3.) The contention of the petitioner is that the petitioner has been arrested on 12.12.2014 in connection with offence punishable under Sections 420, 467,468,471/34 and 120-B IPC. The charge sheet was filed somewhere in the year, 2015 and charges were framed on 15.07.2015. Subsequently, the first date of leading evidence of the prosecution was fixed on 27.07.2015. Subsequently, the matter has been adjourned for 55 times up till the order sheet dated 07.07.2017 and during these period of 55 adjournments the prosecution could examine only three witnesses. One witness on 12.04.2016 while two others on 07.07.2017. The total number of prosecution witnesses cited is 45.