KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking direction to the respondents for conducting proper and complete investigation in FIR No. 68 dated 6.8.2013 under Section 323, 324, 326, 341, 34 of the Indian Penal Code, 1860, registered at Police Station Majitha, District Amritsar Rural and to arrest the accused named in the FIR.

(2.) I have heard the learned counsel for the petitioner and have gone through the record available on the file carefully. the Apex Court in M.C.Abraham It has been held by and another State of Maharashtra and others, 2003 (1) vs. RCR (Criminal) 452 as under: -