- (1.) Heard learned counsel for the petitioner and learned A. G. A. for the State.
(2.) This writ petition has been filed by the petitioner with the prayer that suitable direction may be issued to the authority concerned for ensuring fair investigation of Case Crime No. 533 of 2017, under Sections-419, 420, 467, 468, 471 IPC, police station Shivali, district Kanpur Dehat.
(3.) From the perusal of the record it is revealed that the petitioner is the first informant of the aforementioned case. In case the petitioner is having any grievance with regard to the investigation of the abovementioned case, the same may be raised before the S. S. P., concerned who shall look into the matter so that fair and expeditious investigation of the abovementioned case may be ensured who shall supervise the investigation and ensure that the same is completed speedily without any undue delay.;