LAWS(MPH)-2018-1-51

SUKHDEV SINGH RAJPUT Vs. STATE OF M.P.

Decided On January 09, 2018
Sukhdev Singh Rajput Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking direction to respondents no.1 to 3 to file the charge-sheet in Crime No.79/2017 registered by Police Station Gormi, District Bhind.

(2.) It is submitted by the counsel for the applicant that a complaint was made by the applicant. On the basis of the aforesaid complaint, the police registered the FIR under Sections 307 , 34 of IPC, but the police has neither arrested the absconding accused persons nor has concluded the investigation so far.

(3.) The Supreme Court in the case of D. Venkatasubramaniam v. M.K. Mohan Krishnamachari reported in (2009) 10 SCC 488 has held as under :-