REENADEVI Vs. STATE OF MADHYA PRADESH & ORS.

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking a direction to the respondents for filing the charge sheet in Crime No. 293/2017 registered at Police Station Bhind Dehat, District Bhind for offence punishable under Sections 498 A, 323, 34 of I.P.C..

(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 the aforesaid Sections, but it has not concluded the investigation so far.

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