- (1.) Heard Sri Sudhanshu Singh, learned counsel for the petitioner, Sri Jitendra Singh, 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 petitioner with a prayer to transfer the investigation from Civil Police to some other Investigating Agency in the present FIR dated 18.12.2017 registered as Case Crime No.1293 of 2017, under Section 363 I.P.C., Police Station Baradari, District Bareilly and to arrest the real culprit.
(3.) It has been contended by learned for the petitioner that petitioner is the informant of the present case and he lodged an FIR against the unknown persons for enticing away his minor son aged about 11 years for the offence under Section 363 I.P.C., but subsequently his son was found to be murdered and the case was converted under Section 302 I.P.C., but the police is not investigating the case in fair and proper manner as it is alleged that against whom the petitioner had suspicion were interrogated by the police but they were left out by the police from police station, hence, he has come up before this Court.;