GAUTAM RAI RAILY Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking a direction to the respondents for arresting the accused persons and filing the charge sheet in Crime No.304/2017 registered at Police Station Kotwali Lashkar, District Gwalior for offence punishable under Sections 420 , 467 , 468 , 471 of IPC.

(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 420 , 467 , 468 , 471 of IPC but the police has neither arrested the accused nor has concluded the investigation so far.

(3.) So far as the prayer made by the applicant for issuing a direction to the police to arrest the accused persons is concerned, the same cannot be granted.