RAGHUVAR Vs. STATE OF MP

JUDGEMENT

(1.) Heard through video conferencing. This application under Section 482 of Cr.P.C. has been filed seeking a direction to the respondents for arresting the accused persons in Crime No.41/2017 registered at Police Station Bairad Distt. Shivpuri for offence punishable under Sections 420, 467, 468, 471 and 34 of IPC.

(2.) 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 420, 467, 468, 471 and 34 of IPC but the police has neither arrested the accused nor has concluded the investigation so far.

(3.) 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.