- (1.) Heard Sri Lokesh Kumar, learned counsel for the petitioner, Sri N.K.Verma, 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 petitioners with a prayer to direct the respondent nos. 2 and 3 to ensure fair investigation in pursuance of the FIR dated 1.11.2017, registered against the respondent nos. 4 to 6 in Case Crime No.931 of 2017, under Sections 120-B, 406, 420, 504, 506 I.P.C., P.S. Jhijhana, District Shamli and also to arrest the accused respondent nos. 4 to 6 in the present case.
(3.) It has been contended by learned counsel 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 ensure fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;