- (1.) Heard Sri A.P.Singh, learned counsel for the petitioner, Sri A.K.Sand, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to direct the respondents to ensure impartial and proper investigation in pursuance of the FIR dated 25.10.2017, registered as case crime No.278 of 2017, under Sections 420, 467, 468, 471 I.P.C., Police Station Kotwali, District Kanpur Nagar within specific period and also to direct the respondent nos. 2 and 2 to take steps in accordance with law and ensure the arrest of the real accused persons.
(3.) It has been contended by learned counsel for the petitioner that petitioner is the informant of the present case and he has come up before this Court with a prayer that direction be given to respondents for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;