- (1.)PETITIONER Begraj, who is complainant in case FIR No. 280 dated 15.10.2006 under Sections 420, 467, 468, 471, 120-B IPC, registered at Police Station Civil Lines, Sonepat, has filed this petition under Section 482 of the Code of Criminal Procedure for issuing direction to the investigating agency to arrest respondents No.4 to 7, who are accused in the FIR case.
(2.)AFTER hearing counsel for the petitioner and going through the contents of the petitioner, in view of the law laid down by the Supreme Court in M.C.Abraham and another versus State of Maharashtra and others (2003) 2 SCC 649, I am of the opinion that such direction cannot be issued at this stage, as the investigation is in the domain of the police and any such direction will amount to un-necessary interference in the investigation. Dismissed.