AJAY KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present petition has been filed seeking direction to the respondent authorities to conclude the fair investigation of Case Crime No.252 of 2021, under Sections 420, 467, 468, 406, 506 I.P.C., P.S. Kalyanpur, District Kanpur Nagar.

(3.) Contention of learned counsel for the petitioner is that the police is acting in collusion with the accused persons and as yet neither the accused persons have been arrested nor any charge sheet has been filed against the accused persons.