ANKESH SINGH KIRAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) It is submitted by the counsel for the petitioner that a complaint was made by the petitioner. On the basis of the aforesaid complaint, the police registered the FIR under Sections 294, 307, 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 petitioner for issuing a direction to the police to arrest the accused persons is concerned, the same cannot be granted.