- (1.) Heard Sri Ujjawal Satsangi holding brief of Sri Kartikeya Saran, 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 writ petition has been filed with a prayer to direct the respondents no.1,2 & 3 to ensure fair and proper investigation in pursuance of the FIR dated 21.4.2018, registered as case crime No.551 of 2018, under Section 406 I.P.C., Police Station Phase -III, District G.B. Nagar.
(3.) Learned AGA has pointed out that the petitioner is the informant of the present case and he has lodged the impugned FIR on 21.4.2018 and thereafter he has filed the present petition for fair investigation within one month of filing of the FIR, hence, the present petition is not maintainable, to which learned counsel for the petitioner could not give? satisfactory reply.;