KRISHNA KUMAR TIWARI Vs. STATE OF M.P.

JUDGEMENT

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

(2.) It is submitted by the counsel for the applicant that on the complaint made by the applicant, Crime No.117/2022 has been registered by Police Station Dehat, District Bhind for offence under Sec. 302 of IPC, but no further action has been taken by the police and even the accused persons have not been arrested.

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