RAJEEV JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs: The petitioner, therefore, most humbly prays that this Hon'ble Court may kindly be pleased to allow this petition and thereby issuing a writ/mandamus/directions to the respondents to take further action consequence of FIR as per rules and regulations and as per law within the time limit as fixed by this Hon'ble Court. To pass such other further order(s) deemed fit and proper in the interest of justice. Cost may also be awarded.

(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 Ss. 420, 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.