MEENU YADAV Vs. STATE OF M.P

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking a direction to the respondents for arresting the accused persons and filing the charge sheet in Crime No.814/2018 registered at Police Station Dabra, District Gwalior for offence punishable under Sections 376 of IPC and Sections 3, 4 of Dowry Prohibition Act.

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

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