KAPIL TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure has been filed by the petitioner seeking following reliefs:

(2.) Any other relief which is just and proper in the facts and circumstances of the case may kindly be ordered."

(3.) Countering the submissions made by the learned Public Prosecutor, learned counsel for the petitioner submitted that though as per the directions of the Hon'ble Apex Court, the remedy available to the petitioner is before competent Court of Criminal Jurisdiction, but this Court by invoking inherent powers under Sec. 482 of Cr.P.C. can direct the police authorities to conduct the investigation properly on the complaint so made by the petitioner.