- (1.) Heard Sri M.K.Kahsyap, 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 respondents-State Authority to arrest the respondent nos. 4 to 8 and investigate the matter properly in pursuance of the FIR dated 14.6.2017 registered as Case Crime No.317 of 2017, under Sections 498A, 304B I.P.C. and 3/4 D.P. Act, Police Station Ujhani, District Budaun.
(3.) It has been contended by learned for the petitioner that petitioner is the informant of the present case and deceased was his daughter who died in her matrimonial home within seven years of her marriage. He further submits that the deceased received ante mortem injuries on her person as it appears from the post mortem report, copy of which has been produced the same is taken on record and per the post mortem report cause of death of the deceased is septicemia.Hence, the petitioner has come up before this Court with a prayer that direction be given to the State Authorities for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;