- (1.) Heard Sri S.R.Pandey, learned counsel for the petitioner, Ms. Anjali Upadhyay, 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 petitioner with a prayer to direct the respondent no.3 to complete the investigation through the Investigating Officer in pursuance of the FIR dated 29.5.2004, against the respondent nos. 4 to 8 in Case Crime No.90 of 2004, under Sections 419, 420, 467, 468, 504 I.P.C., P.S. Civil Lines, District Allahabad and submit report before the competent authority within stipulated period.
(3.) Learned counsel for the petitioner submits that though the FIR is of the year 2004 which was lodged by the petitioner but investigation has not been concluded till date, hence, he has come up before this Court for expediting the investigation.;