KRISHNAPAL SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri Shri Prakash Dwivedi, learned counsel for the petitioner and learned A.G.A. appearing for the State respondents.

(2.) In pith and substance, the petitioner is seeking direction to the respondent no.2 to make proper investigation of the case in pursuance of impugned First Information Report dtd. 20/3/2024 registered as Case Crime No.0059 of 2024, under Sec. 419, 420, 467, 468, 471 of I.P.C., Police Station Madihan, District Mirzapur, according to law and record the statement of the Petitioner/informant and other witnesses of the case u/s 161 Cr.P.C. and it is also prayed that this Hon'ble Court may graciously be pleased to pass an order to investigate the aforesaid case by another agency, in the interest of justice. A further prayer has been made to arrest the accused persons in pursuance of FIR dtd. 20/3/2024 registered in the aforesaid case.

(3.) On instructions learned A.G.A. submits that the investigation is pending.