- (1.) Heard Sri O.P.Singh, 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 petitioners with a prayer to direct the respondents no.2 and 3 to conclude fair investigation in pursuance of the FIR dated 27.2.2018, registered as case crime No.43 of 2018, under Sections 419, 420, 467, 468 I.P.C., Police Station Ahraula, District Azamgarh.
(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 opp. parties no.1 to 3 for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;