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Judgment
Deepak Kumar Agarwal, J
This petition under Section 482 CrPC has been filed by the petitioner seeking following directions:-
(i) That, an appropriate direction or order for making fair and impartial investigation from the CID or any other senior authority of an investigation agency.
(ii) The respondent authority may kindly be directed to seized the questioned material and documents with regard case of the petitioner in the investigation and the said so called documents be sent for appropriate examination for the purpose of the fair investigation in the matter.
(iii) The respondents authority may kindly be directed to take the action against the accused persons in present case as per the provisions of Cr.P.C. especially of chapter VI.
(iv) Any other relief as this Hon'ble Court may deem fit, kindly granted to the petitioner, in the interest of justice.
Having gone through the memo of petition as well as documents annexed with the same, this petition stands disposed of with direction to the Superintendent of Police, Gwalior to supervise the investigation and file final report in regard to crime No. 329/2022 registered at Police Station Vishwavidhalay Gwalior District Gwalior for the offence punishable under Section 420 of IPC with the intimation to the Registry of this Court within a period of two months.