VIKAS GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IT is the contention of the petitioner that his brother , Somesh Gupta, a Janpad Sadasya of the Bansatarakheda Panchayat, district Damoh has been falsely implicated in a criminal case at the instance of complainant Jahangeer Khan, who is a police constable.

(2.) IT is urged that the police on his complaint lodged an F.I.R on 17.3.2012 for an offence under Sections 294, 307, 341, 323, 147 and 506 B IPC. IT is further contended that the petitioner's brother has been arrested and sent to Damoh Jail. In Jail, it is urged that, the petitioner's brother has been beaten at the instance of complainant, as a result whereof he has suffered severe injuries. 3. In the wake of these submissions petitioner seeks direction for an inquiry against illegal harassment of brother of the petitioner.

(3.) IN view whereof no interference is caused at this stage. Petition fails and is hereby dismissed.