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Judgment
Anand Pathak, J
The present petition under Article 482 Cr.P.C. has been filed whereby petitioners are seeking fair investigation in respect of crime no.145/23 registered at the instance of petitioner and co-accused for the offence punishable under Section 304 A of IPC.
Petition suffers from vagueness. No specific pleading has been referred. Therefore, it is difficult to discern the relief claimed. However, on the oral request of counsel for the petitioner directions for fair investigation is given in respect of crime no.145/23 registered at Police Station Umri, District Bhind.
Since no pleadings have been specifically mentioned, therefore, it is hereby clarified that police shall proceed strictly in accordance with law without being influenced by any observation by this Court.