NANDITA DUBEY, J. - (1.)Heard on admission.
(2.)This petition is filed seeking a direction by this Court under Article 226 of the Constitution of India for directing the respondents to make a fair investigation pursuant to the notice issued by respondent No. 5 wherein it is stated that a case has been registered against the petitioner under Sections 279 and 337 of the I.P.C for an accident took place on 03.09.2017 by the truck of the petitioner bearing registration number MP 53 HA 1998.
(3.)It is reflected from the documents on record that FIR has already been registered. If the petitioner is not satisfied with the investigation done, he is at liberty to approach the Magistrate concerned under Sections 154(3), 156(3), 190 or 200 Cr.P.C.