SURMAIL SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, petitioner has primarily sought directions to respondent No. 3 to arrest the accused mentioned in Annexure P-1 in case FIR No. 29 dated 13.3.2010 under Sections 323/325/506/148/149 of the Indian Penal Code registered at Police Station Sultanwind.

(2.) Heard.

(3.) It has been held by the Apex Court in M.C. Abraham and Anr. v. State of Maharashtra and Ors., 2003 1 RCR(Cri) 452as under: