JUDGEMENT
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(1.) Heard Sri Rahul Pandey, 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 petitioners with a prayer to direct the respondent concerned for fair and impartial investigation in pursuance of the FIR dated 9.7.2017, registered as case crime No.214 of 2017, under Sections 379, 504, 506 I.P.C., Police Station Shankargarh, District Allahabad.
(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 he apprehends that investigation is not being carried out in a fair and proper manner.;
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