- (1.) Heard Sri A.K.Srivastava, learned counsel for the petitioner, Sri Vikas Sahai, 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 complete the investigation in pursuance of the FIR dated 1.12.2017 registered as Case Crime No.1381 of 2017, under Sections 498A, 304B I.P.C. and 3/4 D.P.Act, Police Station Jalalpur, District Jaunpur and also to arrest the accused respondent no.4..
(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 the respondent nos. 2 and 3 for fair investigation in the matter and to arrest the accused respondent no.4 as he apprehends that investigation is not being carried out in a fair and proper manner. He further submits that accused persons of the present case have earlier approached this Court challenging the FIR of the present case by means of filing Crl. Misc. Writ Petition No.28280 of 2017 in which their arrest has been stayed except the husband vide order dated 19.12.2017, copy of which is annexed at pages-55 and 56 of the writ petition.;