- (1.) Heard Sri R.K.Jaiswal, learned counsel for the petitioner, Sri N.K.Verma, 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 respondent nos. 1, 2 & 3 to conduct the fair and proper investigation in pursuance of the FIR dated 18.2.2018 registered as case crime No.62 of 2018, under Sections 302, 506 I.P.C., Police Station Kotwali Katra, District Mirzapur.
(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.1, 2 & 3 for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;