AMIR KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 528 of BNSS has been filed seeking the following relief :-

(2.) It is submitted by counsel for applicant that on the complaint made by applicant, Crime No.63/2025 has been registered by Police Station Kampoo, District Gwalior, but no further action has been taken by the police and even accused persons have not been arrested.

(3.) So far as prayer made by applicant for issuing a direction to the police to arrest accused persons and filing of charge-sheet is concerned, the same cannot be granted.