- (1.) Heard Sri Arvendra 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 petitioners with a prayer to direct the respondents to conduct fair investigation in the matter in pursuance of the FIR dated 4.3.2017 Case Crime No.123 of 2017, under Sections 323, 325, 452, 504, 506 I.P.C., Police Station Shankargarh, District Allahabad and to arrest the 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.;