VINOD SACHDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by counsel for petitioner that although the police has registered a Crime No. 246/2023 at Police Station- Waraseoni, District Balaghat for offence under Ss. 406, 417, 418 and 420 of Indian Penal Code but no action has been taken. Even the suspect has not been arrested and there is no substantial progress in the investigation.

(3.) Per contra, the petition is vehemently opposed by counsel for State.