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Judgment
Archana Puri, J
The matter has been taken up through video conferencing in the light of COVID-19 pandemic.
The present petition has been filed by the petitioner for issuance of direction to the respondents to hand over the investigation of the case bearing FIR
No. 129 dated 03.10.2020 under Sections 354D(ii), 376 D IPC, Section 6 POCSO and Section 3 SC/ST Act, Police Station Sirsa to any higher police
officer or any other suitable direction.
As per the version of the prosecution, both respondent Nos. 4 and 5 had committed immoral acts with her. Despite FIR having been got registered at
her instance, no action has been taken by the police authorities to apprehend both the offenders i.e. respondent nos. 4 and 5. Even she has filed
representation before the Superintendent of Police, Sirsa, which is Annexure P-1. Despite the same, no action has been initiated.
Notice of motion.
Ms. Harpreet Kaur, Assistant Advocate General, Haryana accepts notice on behalf of the official respondents and gives assurance about initiation of
action on the complaint dated 11.12.2020, in accordance with law.
In view of the submission so made and the assurance so given by the learned State Counsel, the present petition is hereby disposed of with the
direction to official respondents No.2 and 3 to consider the grievance of the petitioner, in view of the complaint dated 11.12.2020, copy whereof is
Annexure P-1 and to initiate action upon the same, in accordance with law(if so required), and also while considering FIR No. 121 dated 01.12.2020
under Sections 384, 387 and 506 read with Section 34 IPC Police Station Rori got registered against the petitioner at the instance of Gurpreet Singh in
connivance with one Nirmal Singh Malhdi. The said representation be disposed of within a period of four weeks from today onwards.
However, these observations are circumscribed only for the purposes of disposal of the present petition, without prejudice to the rights of the parties,
to be adjudicated in any civil or criminal proceedings.
The present petition stands disposed of accordingly.