- (1.) Heard Sri Yogendra Arya, 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 conclude the investigation in pursuance of the FIR dated 11.2.2018, registered as case crime No.44 of 2018, under Sections 302, 201 I.P.C. & 27 Arms Act, Police Station Nawabganj, District Bareilly.
(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 the respondents for fair investigation in the matter as she apprehends that investigation is not being carried out in a fair and proper manner.;