Ravindra Singh, J. - (1.) This application has been filed by the applicant Atar Singh with a prayer that a suitable direction may be issued to the C.J.M. Etawah to pass an appropriate order on the police report (final report No. 31 of 203) dated 14.1.2003 P.S. Bakewar district Etawah.
(2.) The facts of the case in brief arc that an F.I.R. was lodged by the applicant on 24.3.2002 at 11.05 a.m. P.S. Bakewar district Etawah in case crime No. 77 of 2002 under Section 302 I.P.C. in respect of the murder of his father Jhoonkoo committed in the night of on 23.3.2002. The F.I.R, was lodged against unknown persons but during investigation the name of six accused persons came into light and there was sufficient evidence against them, but without doing a fair investigation the final report dated 14.1.2003 has been submitted by the I.O. in the court of learned C.J.M. Etawah on 29.1.2003. Thereafter, notice has been issued to the applicant from the court of the learned CJ.M. The applicant filed a protest petition and the statement of the applicant was recorded under Section 200 Cr.P.C. on 2.8.2004. The statement of the witnesses Desh Deepak Dubey, Dipendra Kumar Bajpayee and Surcsh Babu Dubcy have been recorded under Section 202 Cr.P.C. on 18.9.2004, 29.9.2004 and 23.3.2005 respectively.
(3.) Heard Sri Raj Kumar Misra, learned Counsel for the applicant and learned A.G.A. for the State of U.P.;