PARTAP SINGH BAJWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned Senior counsel contends that the petitioner is being unnecessarily harassed in the name of investigation, as uncalled for notices under Sec. 94 of Bhartiya Nagrik Suraksha Sanhita are being issued to him for disclosing irrelevant details. Reference has been made to a recent notice dtd. 10/5/2025, Annexure P-16, whereby he has been asked to disclose details of the mobile phones used by him in last two years, including details of SIM cards/numbers etc. used during that period. The deadline for submitting the required information was set for noon on 11/5/2025. Not only the time allowed to furnish the details was too short, the same were extraneous to the allegations levelled against him.

(2.) Learned Senior counsel appearing for the respondents/State contends that the information sought is relevant to the case, and required for the purpose of investigation. The State will file a detailed reply to the application.

(3.) May do so by the date already fixed in the main case, i.e., 22/5/2025.