Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the order dated 23.03.2018 passed by the High Court of Chhattisgarh in MCRCA No. 215 of 2017. The Investigating Officer filed a closure report in FIR No. 50 of 2010 on the file of Police Station Civil Lines, Bilaspur, Chhattisgarh.
(3.) In view of the objections filed by the defacto complainant, the learned Magistrate has issued process under Section 204 Cr. P.C. The appellant approached the High Court for bail, which has been rejected.;