SUKHWINDER 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 respondents No. 1 to 4 to arrest respondent Nos. 5 and 6 in case FIR No. 110 dated 21.12.2009 under Sections 304/506/34 of the Indian Penal Code registered at Police Station Mulepur, District Fatehgarh Sahib.

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

(3.) Since the petitioner is seeking direction for arrest of the private respondents, no interference by this Court is called for. Accordingly, this petition is dismissed.