- (1.) Heard Sri M.S.Pandey, 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 make fair and proper investigation of Case Crime No.53 of 2016, under Sections 323, 506, 427 I.P.C., Police station Tharwai, District Allahabad in pursuance of the FIR dated 14.2.2016 and submit the charge sheet against respondent nos 4 to 7 within a stipulated period.
(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 for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;