GANGA SINGH BHADORIYA Vs. STATE OF MP

JUDGEMENT

(1.) This petition under section 482 of Cr.P.C., 1973 has been filed seeking a direction to the respondents to arrest the accused persons and to provide protection to the witnesses.

(2.) The necessary facts for the disposal of the present petition in short are that on the report of the applicant Crime No. 750/2017 has been registered at Police Station Morar, District Gwalior for the offence under Sections 302, 307, 147, 148, 149 of IPC.

(3.) It is submitted that on 28/09/2017, the accused persons were constructing a platform on the public road, which was objected by the complainant party and on this issue, the accused persons assaulted the applicant and his family members and gunshots were fired. One gunshot had hit the PCR Vehicle of "Dial 100" as a result of which the police party was also compelled to leave the place. The applicant has sustained a grievous injury on his head, his left leg has been amputated by means of a "spade" and his son Sanjay has been killed by causing gunshot injury, his elder son Ravindra and Satendra were seriously injured and even ladies of the family had also sustained serious injuries. On the report of the applicant, the FIR has been registered. The accused persons are hardcore criminals and because they are under the political protection, therefore, the police is neither conducting the investigation in a free and fair manner nor arresting the accused persons.