HEMLATA Vs. STATE OF M.P. AND ANOTHER

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This application under section 482 of Cr.P.C., 1973 has been filed seeking a direction to the respondents to arrest the persons named as accused in F.I.R. registered at Crime No.313/2018 by Police Station Ambah, Distt. Morena on 3-7- 2018 for offence under Sections 376, 506 and 417 of I.P.C.

(3.) It is submitted by the counsel for the applicant that although the police on the complaint of the applicant has registered the above mentioned offence, but is not taking any action in the matter and no attempts are being made to either investigate the matter or to arrest the accused persons.