RAJA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.S.Srivastava, learned counsel for the petitioner, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) This petition has been filed by the petitioner with a prayer to direct the respondent no.3 to conclude the investigation of Case Crime No.695 of 2017, under Sections 363, 366 I.P.C., Police Station Kokhraj, District Kaushambi within a stipulated period.

(3.) It has been contended by learned for the petitioner that petitioner is the informant of the present case and he has come up before this Court with a prayer that direction be given to respondent no.3 to conclude the fair investigation in the matter as he apprehends that investigation is not being carried out in a fair and proper manner. He further submits that the petitioner has earlier lodged an FIR against the accused persons for enticing away the victim girl who has already been recoered and has been given in the custody of the petitioner by the Court's order.