HEMLATA EKKA Vs. STATE OF M.P.

JUDGEMENT

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

(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 FIR No.466/2021 at Police Station Bahodapur, District Gwalior registered for offence under Sections 323, 294, 452, 354 and 34 of IPC, but the police has neither arrested the accused nor has concluded the investigation so far.

(3.) The Supreme Court in the case of D. Venkatasubramaniam v. M.K. Mohan Krishnamachari reported in (2009) 10 SCC 488 has held as under :-