GULSHAN SAHU S/O BUDHRAM SAHU Vs. STATE OF CHHATTISGARH THROUGH DISTRICT MAGISTRATE RAIPUR CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 05.01.2019 passed in a criminal revision, wherein the trial Court has affirmed the rejection of the application of the petitioner filed under Section 437 (6) Cr.P.C. dated 19.11.2018 passed by the JMFC, Raipur.

(3.) As per the case of the prosecution on 23.04.2018, the petitioner along with the other co-accused has committed theft in the house of Jagdish Agrawal and has stolen neckless, bracelet, bangles, ring and cash worth Rs.20 Lakhs. Having report been made, they were arrested and the charge-sheet was filed.