DANISH MUNIR Vs. STATE OF M.P.

JUDGEMENT

(1.) The lawyers are reported to be abstaining from work.

(2.) This application under section 482 of Cr.P.C., 1973 has been filed seeking a direction to the respondent for conducting a free and fair investigation in Crime No.293/2017 registered at Police Station Raghogarh, District Guna for offence under Sections 294, 427, 323, 336, 506, 34 of IPC and to file the charge sheet.

(3.) The necessary facts for the disposal of the present application in short are that the applicant lodged a FIR on the allegation that on 8.8.2017 at about 11:00 PM, five persons came to his restaurant and started drinking liquor. When the applicant objected to it, they started quarreling with the applicant. The applicant was attacked by these five persons. The applicant ran away in order to save his life and thereafter the five accused persons removed cash from the chest, damaged the car and motorcycle of the applicant and also caused damage to the music system. It is submitted that the police is not conducting the investigation in a free and fair manner, therefore, they should be directed to arrest the accused persons and to file the charge sheet.