GAUTAM RAI RAILLY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) It is submitted by the counsel for the petitioner that the petitioner has lodged a FIR against the accused person, namely, Ramesh Kushwah in Crime No.247/2020 registered at Police Station Thatipur, District Gwalior for offence under Sections 420, 467, 468, 471, 120-B of IPC, but the police has neither arrested the accused person nor has concluded the investigation so far.

(3.) So far as the prayer made by the petitioner for issuing a direction to the police authorities to arrest the accused person is concerned, the same cannot be granted.