NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 BNSS, 2023 to investigate and take action on application dtd. 28/7/2025 (Annexure P-1) and for issuance of directions to respondent No.2 to conduct fair and impartial investigation on the application (Annexure P-1).

(2.) Learned counsel for the petitioner inter alia contends that the petitioner's son namely Akash went to college on 4/1/2025 and never returned home. He contends that the petitioner has searched for his son at all known places but is unable to locate him. He further contends that in July, 2025 the petitioner has come to know that his son has been forcibly taken by respondents No.3 and 4 to their village Gobindpura in District Bathinda and the petitioner fearing for his life has not been able to visit the said village. It is thus prayed to issue an appropriate direction to the respondent No.2 to fairly investigate the matter and take action on the same.

(3.) Having heard learned counsel for the petitioner and after perusing the record of the case with his able assistance, this Court finds no force in the arguments advanced on behalf of the petitioner.