RAJNI LITORIYA Vs. STATE OF M.P. AND ANR.

JUDGEMENT

(1.) This application under section 482 of Cr.P.C., 1973 has been filed seeking a direction to the respondents for recording the statement of the applicant under sections 161 and 164 of Cr.P.C., 1973 arresting the accused persons and filing the charge sheet in Crime No.458/2017 registered at Police Station Kotwali, District Datia for offence punishable under Sections 354, 452, 323, 294 of IPC.

(2.) It is submitted by the counsel for the applicant that on 1.11.2017 the applicant/complainant informed to Police Station Kotwali, Datia that about 2:15 PM when she was in her house, then Gurmukh came with Tulsani Photographer and entered inside her house and started clicking the photographs. When the complainant objected to it, then the accused persons abused her and with an evil intention pulled her Chunari and caught hold of her hand and put his hand touching her breast. When the husband of the complainant tried to save her, then the accused persons assaulted her husband Deepak Litoriya by means of fists and blows, as a result of which he sustained injury and also assaulted the complainant by means of fists and blows as a result of which she has also sustained injury on her hand and breast. A complaint was made by the applicant. On the basis of aforesaid complaint, the police registered the FIR under Sections 354, 452, 323, 294 of IPC but the police has neither arrested the accused nor has concluded the investigation so far.

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