JYOTI LAKHERA Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking a direction to the respondent for arresting the accused persons and filing the charge sheet in Crime No.422/2018 registered at Police Station Padav, District Gwalior for offence punishable under Sections 195A, 506 and 34 of IPC and in Crime No. 19/2019 registered at Police Station Padav, District Gwalior for offence punishable under Sections 195A, 341, 506 and 34 of IPC

(2.) It is mentioned in the petition that a complaint was made by the applicant. On the basis of the aforesaid complaint, the police registered the FIR under Sections 354, 354-A, 354-D and 506 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 in the petition for issuing a direction to the police to arrest the accused persons is concerned, the same cannot be granted.