- (1.) Heard Sri P.K.Dubey, learned counsel for the petitioner, Sri Vikas Sahai, 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 nos.2 and 3 to conclude the fair investigation in pursuance of the FIR dated 31.10.2017 registered as Case Crime No.445 of 2017, under Sections 363, 366 I.P.C. and Section 3/4 POCSO Act, Police Station Shyamdeurawa, District Maharajganj.
(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 nos. 2 and 3 to conclude the fair investigation in the matter as she apprehends that investigation is not being carried out in a fair manner and to recover the minor daughter of petitioner in the present case.;