SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 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 dtd. 12/8/2025, registered under Ss. 64 & 351(2) BNS and Sec. 6 of POCSO Act, at Police Station Ajnala, District Amritsar.

(2.) At the very outset, learned counsel for the petitioner has submitted that the petitioner has filed the representation dtd. 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.

(3.) Notice of motion.