RAJ KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner is aggrieved by the order dated 11.11.2008 passed by the learned S.D.J.M., Ara in G.R. No. 3278/08 whereby he rejected the application of the petitioner filed under Section 437(6) of Cr.P.C.

(3.) The learned counsel for the petitioner submits that Section 437 of Cr.P.C. provides that