- (1.) Heard Sri R.K.Yadav, 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.) The relief sought in this petition is for directing the respondent no.3 to conclude the fair and impartial investigation in Case Crime No.130 of 2018, under Sections 147, 148, 149, 323, 364 I.P.C., Police Station Baheri, District Bareilly within a stipulated period.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that the victim, namely, Arti who is daughter of petitioner no.5 has voluntarily eloped with petitioner and they both have approached this Court by means of filing Writ-C No.6314 of 2018 in which their arrest has been stayed by learned Single Judge of this Court vide order dated 16.2.2018 with certain directions, copy of which is annexed as Annexure-1 to the writ petition. He further submits that in pursuance of the Court's order dated 16.2.2018, petitioner along with the victim had gone to the Marriage Registrar Office, Tehsil Meerganj, District Bareilly for registration of their marriage, then the victim was forcibly taken away by her brother and it appears that at present moment she is with her family members, for which the petitioner made a complaint to the S.S.P., Bareilly and lodged an FIR being Case Crime No.130 of 2018, under Sections 147, 148, 149, 323, 364 I.P.C., Police Station Baheri, District Bareilly, hence, the petitioner has come up before this Court for a direction to respondent no.3 to conclude the investigation in a fair manner.;