JAGMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973 petitioner has primarily sought directions to the respondents to take action against the accused in case FIR No.45 dated 27.6.2012 under Sections 307/ 323/ 34 of the Indian Penal Code, 1860 and Sections 25 and 27 of the Arms Act, 1959 registered at Police Station Sadar Sri Muktsar Sahib.

(2.) IT has been held by the Apex Court in M.C.Abraham and another vs. State of Maharashtra and others, 2003 (1) RCR (Criminal) 452 as under:-

(3.) ACCORDINGLY , this petition is dismissed.