- (1.) Heard Sri S.N.Tiwari,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 writ petition has been filed by the petitioner with a prayer to direct the respondents, specially respondent no.2 to pass order for fair investigation in Case Crime No.134 of 2018, under Sections 352, 504, 506, 307 I.P.C., Police Station Kotwali, District Deoria.
(3.) It has been contended by learned 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 respondent no.2 for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;