MANDEEP SINGH 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 sought directions to respondent Nos. 1 to 4 for taking action against the accused in case FIR No. 125 dated 16.5.2013 under Sections 323 /325 /34 of the Indian Penal Code, 1860 registered at Police Station Chandimandir, Panchkula. Heard.

(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: -