- (1.) Heard Sri Gaurav Dwivedi, 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.) The relief sought in this petition is for a direction to the S.S.P. Gautam Budh Nagar to ensure that the investigation in pursuance of the FIR dated 28.2.2017, registered as case crime No.242 of 2017, under Section 409 I.P.C., Police Station NOIDA Sector-20, District Gautam Budh Nagar be done in a fair and impartial and in a time bound period.
(3.) Learned counsel for the petitioner submits that the petitioner is the Senior Manager (Legal) of the informant Company and he had earlier approached to this Court with a similar prayer by means of filing Crl. Misc. Writ Petition No.9607 of 2017 which was disposed of by Coordinate Bench of this Court vide order dated 30.5.2017 directing for fair investigation, coy of which is annexed as Annexure-4 (at page-49) to the writ petition, but in-spite of the said order dated 30.5.2017, the investigation has not been concluded till date, hence, the petitioner has again approached this Court.;