- (1.) Heard Sri Kaushesh Kumar Tripathi, holding brief of Sri V.S.Singar, 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 petitioners with a prayer to direct the respondent nos. 2 and 3 for fair investigation in pursuance of the FIR dated 9.6.2016 registered as Case Crime No.147 of 2016, under Sections 498A, 304B I.P.C. and 3/4 D.P. Act, Police Station Nawabganj, Distrit Kanpur Ngaar.
(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 respondent nos. 2 and 3 for fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;