BHULAN Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned A.G.A. for the State-respondents.

(2.) The grievance of the petitioner is that though he has lodged a F.I.R. against the private respondents, which has been registered as case crime no. Nil of 2011 under section 364 IPC police station Karwi, District Chitrakoot, the respondent-authorities are not making proper investigation.

(3.) Considering the facts and circumstances of this case, we dispose of the writ petition with the direction that the Superintendent of Police, Chitrakoot, shall look into the matter and ensure that proper investigation is conducted in the F.I.R. in question.