VEER SINGH SISODIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) It is submitted by the counsel for the petitioner that on intimation to the police authorities, Crime No.681/2021 u/s 420, 467 and 468 of IPC registered on 3/9/2021 at Police Station Janakganj, District Gwalior, but no action has been taken by the police.

(3.) So far as the prayer made by the petitioner 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.