- (1.) Heard Sri S.M.Upadhyay, learned counsel for the petitioner, Sri A.K.Sand, 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 conclude the fair investigation in connection with Case Crime No.81 of 2018, under Sections 376-D, 323, 504,506 I.P.C., Police Station Noorpur, District Bijnor.
(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 for fair investigation in the matter as she apprehends that investigation is not being carried out in a fair and proper manner.;