VARUN YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking the following reliefs:

(2.) It is submitted by the counsel for the applicant that on the complaint made by the applicant, Crime No.309/2021 has been registered by Police Station Padav, District Gwalior for offence under Sections 323, 324, 327, 427, 506, 34 of IPC, further added Sections 307, 394 of IPC and 11/13 of MPDVPK Act, but no further action has been taken by the police and even the accused persons have not been arrested.

(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.