SHIVRAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) It is submitted by the learned counsel for the applicant that on a complaint made by the petitioner, Police Station Dimni, District Morena has lodged an FIR in Crime No. 233/2020 for offence under Sections 302, 341, 294, 34 of IPC but the respondents No. 5 to 8, who were also named in the F.I.R., have not been arrested.

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