G.S.Ahluwalia,J. - (1.)This application under Section 482 of Cr.P.C. has been filed seeking a direction to the respondents for arresting the respondents No. 2 and 3 and filing the charge sheet in Crime No. 291/2018 registered at Police Station Padav, District Gwalior for offence punishable under Section 406, 34 of IPC.
(2.)It is submitted by the counsel for the applicant that a complaint was made by the applicant. On the basis of the aforesaid complaint, the police registered the FIR under Section 406/34 but the police has neither arrested the respondents No. 2 and 3 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.