BIMLA RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 2 and 3 to expedite the proceedings in FIR No. 75 dated 17.4.2012 under Section 326, 324, 323, 506, 34 of the Indian Penal Code, registered at Police Station Samrala, Police District, Khanna.

(2.) 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:-

(3.) Since the petitioner is seeking a direction for arrest of the private respondents, no interference by this Court is called for in view of the judgment by the Apex Court in M.C. Abraham's case . Accordingly, this petition is dismissed.