SUKHVEER SINGH ALIAS SUKHVEER YADAV Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-4-421
HIGH COURT OF ALLAHABAD
Decided on April 05,2018

Sukhveer Singh Alias Sukhveer Yadav Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

- (1.) Heard Sri A.K.Srivastava, 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 authorities concern to conduct just, fair, proper and transparent investigation in the present Case Crime No.189 of 2017, under Sections 302, 201 I.P.C., Police Station Friends Colony, District Etawah.
(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 authorities for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;


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