HAKIM SINGH Vs. S.P., GWALIOR AND OTHERS

JUDGEMENT

(1.) This petition under section 482 of Cr.P.C., 1973 has been filed seeking a direction to police to arrest respondents no.4 and 5.

(2.) It is submitted by the counsel for the applicant that respondent no.4 had already filed repeated applications under section 438 of Cr.P.C., 1973 for grant of anticipatory bail and the same have already been rejected.

(3.) Considered the submissions made by the counsel for the parties.