- (1.) Prayer in this petition filed under Section 482, Cr.P.C. is for direction to respondents No.1 to 5 to conduct a fair speedy and effective investigation into FIR No.406 dated 17.11.2014 registered under Section 302, IPC at Police Station Pehowa District Kurukshetra. Learned counsel for the petitioner contends that initially the petitioner has approached this Court to get the case registered against respondent No.9 and it is on the direction of this Court, case was registered against him. When the FIR was registered on 17.11.2014, the investigation is not being conducted speedily and effectively. Therefore, a direction is required to be issued to the official respondents to expedite the investigation.
(2.) Learned State counsel has already filed reply by way of affidavit of Chander Pal, HPS, DSP, Pehowa, District Kurukshetra and on the basis of reply, he submits that police has conducted investigation in the FIR in a proper and fair manner and during investigation, statement of witnesses were recorded, even respondent No.9 was also joined in the investigation but no incriminating evidence has come against him. After hearing learned counsel for the parties and taking into consideration the prayer as forwarded by the learned counsel for the petitioner that despite the case having been registered on 17.11.2014, the police has not completed the investigation so far, the present petition is disposed of with a direction to official respondents to conduct the investigation in a fair and proper manner and conclude the same preferably within three months.;