LAKHAMI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) rd learned counsel for the petitioner and learned AGA 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. 445 of 2022, under Ss. 328, 304 IPC, Police Station Anoopshahar, District- Bulandshahr.

(3.) The apex court in the case of Sudhir Bhaskarrao Tambe v. Hemant Yashwant Dhage, (2016) 6 SCC 277, following its earlier decision in Sakiri Vasu v. State of U.P., (2008) 2 SCC 409, held as follows: