Sonu vs State Of Punjab And Others

Kirti Singh, J

This petition has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for issuance of necessary direction to the official respondent No.2 to transfer the investigation to some other police officer of higher rank to properly and impartially investigate the case i.e. FIR No.213 dated 12.8.2025, registered under Sections 64 & 351(2) BNS and Section 6 of POCSO Act, at Police Station Ajnala, District Amritsar.

At the very outset, learned counsel for the petitioner has submitted that the petitioner has filed the representation dated 15.11.2025 (Annexure P-10) before respondent No.2 raising his grievances as mentioned in the present petition but the same has not yet been considered and no action has been taken thereupon. He further submits that at this stage, the petitioner would be satisfied if, appropriate directions are issued to the respondents concerned to consider and decide the aforesaid representation filed by the petitioner and take necessary action thereupon.

Notice of motion.

At the asking of the Court, Ms. Guramrit Kaur, DAG, Punjab accepts notice on behalf of respondents-State and submits that the needful will be done in due course. Let a complete set of the paper-book be supplied to her during the course of the day.

In view of the limited prayer made by the petitioner and without commenting on the merits of the case, the present petition is disposed of at this stage with a direction to respondent No.2 to consider and decide the representation (Annexure P-10) of the petitioner expeditiously and within a time bound manner, by passing a speaking order in accordance with law.

Pending miscellaneous application(s), if any, also stands disposed of.