PUTTULAL SHARMA 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.379/2021 has been registered by Police Station Bagchini, District Morena for offence under Ss. 294, 323 and 506 of IPC, 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 and filing of charge-sheet is concerned, the same cannot be granted. Even the suspected have not been impleaded.