J THROUGH HER MOTHER Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition under Article 226/227 of the Constitution of India has been filed with the following prayers:-

(2.) The facts leading to this petition emanate from FIR No.65/2021 dated 05.02.2021 registered at Police Station Ranhola for an offence under Section 363 IPC, whereby a missing report was filed by the Mother of the victim and the instant FIR was registered.

(3.) The present petition has been filed with multiple and omnibus prayers, namely, the S.I. to whom the case was assigned should be changed; disciplinary action should be taken against the S.I. for conducting investigation in an unfair and prejudiced manner; The case FIR No.65/2021 dated 05.02.2021 at Police Station Ranhola to direct the instant FIR to be placed before the Commissioner of Police who should appoint a new I.O. to conduct a de novo investigation; Pass an order directing the State to pay a compensation of Rs.10,00,000/- to the victims; direct the State to provide government employment to the victims on their attainment of majority.