DIWAKAR KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed this petition under Section 482 of the Code of Criminal Procedure praying for following reliefs:

(3.) The facts giving to rise to this petition, in short, is that, the petitioner filed a complaint against the respondent under Section 200 of the Cr.P.C. before the Court of JMFC, Satna on 29.11.2016. The Court of JMFC directed the police to investigate into the complaint and file a report before the trial Court but police did not file the investigation report and again and again sought for time on one pretext or other. Being aggrieved by the act of the respondent, the petitioner has filed this petition with the aforesaid prayer.