ADESH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C.(528 of BNSS) has been filed for issuance of the direction to the respondents/authorities to conduct fair investigation in matter registered at the crime No.548/2024 and also for directing the respondents/authorities to arrest the accused persons and filed challan against the accused persons.

(2.) It is submitted by the counsel for the petitioner that on intimation to the police authorities, crime No.548/2024 registered for offence punishable under Ss. 109, 3(5) of BNS 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 in respect of filing of charge-sheet is concerned, the same cannot be granted.