MANJU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners Sri Mani Kumar, and the learned Deputy Advocate General for the State of Uttarakhand Sri J.S. Virk.

(2.) The petitioners claim to be complainants in FIR No. 82/ 2025 dtd. 17/3/2025, registered under Ss. 74, 115(2) and 351(2) of the BNS, 2023, and Ss. 7 and 8 of the POCSO Act, 2012. A copy of the FIR is produced as Annexure No. 2 to the Writ Petition. The petitioners submit that respondent no. 3, a ward councillor, has threatened to finish them off, and the police, in view of his political status, are not keen to initiate any action, and the third respondent being emboldened by the same, is threatening them with dire consequences.

(3.) The petitioners having registered a complaint for a cognizable offence, punishable with imprisonment for a period of more than three years, and in view of the fact that petitioner no. 2 is a minor, the jurisdictional police station cannot be found wanting in discharging their duties.