LAWS(MPH)-2025-1-81

SIYARAM GIRI Vs. STATE PF M.P.

Decided On January 29, 2025
Siyaram Giri Appellant
V/S
State Pf M.P. Respondents

JUDGEMENT

(1.) This application, under Sec. 528 of B.N.S.S., 2023, has been filed seeking following relief:-

(2.) It is submitted by counsel for applicant that on the complaint made by applicant, Crime No.375/2024 has been registered by Police Station Pohari, District Shivpuri, 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.