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Judgment
5 paragraphs · 143 wordsSanjay Kumar Dwivedi, J
The learned counsel for the petitioner submits that the police is not investigating the matter in its right direction and in view of that, this matter may be handed over to the C.B.I.
The learned counsel for the respondent State submits that the F.I.R has been registered recently and the police is investigating the matter in its right direction.
It appears that for the crime, the case has already been registered. The case is of the year 2023 and nothing has been disclosed in the petition to suggest how the police is not investigating the matter in its right direction. The High Court is not required to monitor the investigation and the police authority requires to give a free-hand to investigate the matter. No case of interference is made out.
Accordingly, this petition is dismissed.