- (1.) Heard Sri S.K.Kushwaha, learned counsel for the petitioner, Sri G.P.Singh, 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 conduct fair investigation in pursuance of the FIR dated 18.9.2017, registered as case crime No.754 of 2017, under Sections 320, 506 I.P.C., Police Station Tundla, District Firozabad and conclude the same within stipulated period.
(3.) It has been contended by learned counsel for the petitioner that petitioner is the informant of the present case and she has come up before this Court with a prayer that direction be given to respondent no.3 for fair investigation in the matter as she apprehends that investigation is not being carried out in a fair and proper manner.;