GIRRAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by the counsel for the applicant that a complaint was made by the applicant. On the basis of the aforesaid complaint, the police registered the FIR under Sections 294 , 452 , 307 , 34 of IPC but the police has neither arrested the accused nor has concluded the investigation so far.

(2.) So far as the prayer made by the applicant for issuing a direction to the police to arrest the accused persons is concerned, the same cannot be granted.

(3.) The Supreme Court in the case of D. Venkatasubramaniam v. M.K. Mohan Krishnamachari reported in (2009) 10 SCC 488 has held as under :-