- (1.) Heard Sri Manish Yadav, learned counsel for the petitioner, Sri Pawan Shukla, 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 no.2 and 3 to conclude fair investigation in respect of the FIR dated 25.22018, registered as case crime No.190 of 2018, under Section 302 I.P.C., Police Statio Tajganj, District Agra.
(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 no.2 and 3 to conclude fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;