(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
(2.) It is the case of the petitioner that he has lodged an FIR in Crime No.234/2020 for offences punishable under Ss. 420, 467, 468, 471, 120-B and 409 of the IPC and Ss. 4, 5 and 6 of Enami Chit Fund or Dhan Parichalan Scheme Pabandi, 1978 and Ss. 3(1) and 6(1) of the Madhya Pradesh Nikshepko Ke Hito Ka Sanrakshan Adhiniyam, 2000 registered at Police Station- Padav, District- Gwalior (M.P.), however, the police are not concluding the investigation in accordance with law.
(3.) Heard the learned Counsel for the petitioner.