DEVENDER SHARMA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973 petitioner has primarily sought directions to respondent Nos. 2 and 3 to arrest the accused in case FIR No. 372 dated 13.11.2012 under Sections 148/149/323/324/452/506 of the Indian Penal Code, 1860 registered at Police Station Hathin District Palwal. It has been held by the Apex Court in M.C. Abraham and another vs. State of Maharashtra and others, : 2003 (1) RCR (Cri.) 452 as under: -

(2.) SINCE the petitioner is seeking direction for arrest of the accused, in view of the judgment of the Apex Court in M.C. Abraham's case (supra), no interference by this Court is called for. Accordingly, this petition is dismissed.