- (1.) Heard learned counsel for the petitioner as well as learned A.G.A. for the State-respondents.
(2.) The grievance of the petitioner is that though he has lodged an F.I.R. against the private respondents, which has been registered as case crime no. 65 of 2011, under sections 363/366 I.P.C., police station Manda, District Allahabad the respondent-authorities are not making proper investigation.
(3.) Considering the facts and circumstances of this case, we dispose of the writ petition with the direction that the Superintendent of Police, Allahabad, respondent no. 2, shall look into the matter and ensure that proper investigation is conducted in the F.I.R. in question.;