SHRAVAN KUMAR PATHAK Vs. STATE OF M.P.

JUDGEMENT

(1.) At the request of learned counsel for the parties, the revision is finally heard.

(2.) In this revision filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, the challenge is made to an order dtd. 8/4/2022 (Annexure-P/6) passed by the Court of Eighth Additional Sessions Judge, District Satna, whereby an application filed by him under Sec. 457 of the CrPC has been rejected by the trial Court.

(3.) As per facts of the case, in pursuance of a complaint made by the applicant to the police saying that on 24/3/2021 at about 02:00 AM, a REPORTABLE theft had been committed in his house wherein cash amounting to rupees three crores and four kgs. of gold got stolen, the police vide FIR/Crime No.412/2021 registered an offence against unknown persons.