MANSINGH RAWAT Vs. STATE OF MP

JUDGEMENT

(1.) This petition under section 482 of CrPC, 1973 has been filed, seeking a direction to the respondents to take action against the accused persons in Crime No.359/2017.

(2.) The present petition has been filed seeking the following relief:-

(3.) It is the case of the applicant-complainant that on 12/08/2017 he lodged a report in Crime No.359/2017 registered at Police Station Karera, District Shivpuri against the accused persons on the allegation that on 12/08/2017 at about 09:00 pm while he was going back to his house, he found that the accused persons, namely, Raisingh Rawat, Naval Sharma and Sanjay Sharma were standing. Raisingh Rawat after noticing the applicant started abusing. The complainant was thrown on the ground by the accused persons. When the complainant tried to leave the place of incident, at that time, accused Naval Sharma took out a country-made pistol and fired at him with an intention to kill him thereby causing injury on his left hand. When the complainant started shouting, the accused persons ran away. It is submitted that the police authorities be directed to investigate the matter in free and fair manner. It is the contention of the counsel for the applicant that the accused persons are moving freely, but still no action has been taken by the police authorities against the accused persons.