SANJEEV KUMAR Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 20836/2017 (exemption)

(2.) The allegation of the petitioner was that on 07.03.2010 at about 12:15 pm his wife had gone to take a bath and on return after 10 to 15 minutes, she found that the almirah was lying opened and on checking the almirah, she found that a gold chain weighing 2 and 1/2 tola and two artificial karas were missing. However, a sum of Rs.40,000/- lying in the almirah was untouched.

(3.) In the complaint, it is contended that the respondent No.2; a tenant in a room just opposite the premises had access to the premises of the complainant and there being a common main entry door of the entire premises and there was no possibility of anyone coming from outside; she committed the theft.