KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 Cr.P.C. for directing respondents No.2 and 3 for doing fair and impartial investigation in case FIR No.1 dtd. 18/2/2015 registered at Police Station 'NRI Amritsar', District Amritsar under Ss. 420/467/468/471/120-B I.P.C. (Annexure P-1) and to file challan as prescribed in the Criminal Procedure Code.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) From the record, I find that the FIR in the matter has already been registered and investigation is going on. At the time of arguments, learned counsel for the petitioner argued that the Police of Police Station, 'NRI Amritsar', District Amritsar is not investigating the case properly and fairly. He further argued that even the status report of the investigation conducted so far has not been submitted by the prosecution agency.