- (1.) Heard Sri S.K.Rai, 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.) This petition has been filed by the petitioners with a prayer to direct the respondents particularly respondent no.2 to conclude the fair investigation and arrest the accused persons in case crime No.20 of 2018, under Sections 392, 323, 354-B, 504, 506 I.P.C., Police Station Bilashpur, District Rampur within a stipulated period.
(3.) It has been contended by learned counsel 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 respondents, particularly, respondent no.2 to conclude the fair investigation and arrest the accused persons in the matter as he apprehends that investigation is not being carried out in a fair and proper manner.;