Surjeet Singh And Ors vs State Of Punjab And Others
2023 Latest Caselaw 16730 P&H

SANDEEP SETHI
2023.09.26 16:53

2023:PHHC:126311
CRWP-9448-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(120)
CRWP-9448-2023
Date of Decision:-25.09.2023
Surjeet Singh and other
beeen Petitioners
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Parvez Chugh, Advocate for the petitioners.
Mr. Kamalpreet Bawa, AAG, Punjab assisted by
ASI Gurnam Singh, Police Station Sadar Ferozepur.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed by the petitioners, who are

relatives of one Jaswinder Singh, against whom FIR No.154 dated 08.09.2023, under Sections 363, 366-A and 376 of IPC along with Sections 3 and 4 of the POCSO Act, has been registered at Police Station Sadar Ferozepur, District Ferozepur.

2. Learned State counsel, at the outset, has submitted that the respondents are not harassing the petitioners but are only investigating into the said FIR and there is no illegal detention.

3. Per contra, learned counsel for the petitioners submits that the petitioners are being harassed and called upon time and again to the Police

Station and they have specifically stated that they do not know about the

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2023:PHHC:126311 CRWP-9448-2023

whereabouts of Jaswinder Singh, who is son of petitioner Nos.1 and 2 and, in fact, grandson of petitioner No.3.

4. In light of the above, the present petition is disposed of with a direction to the respondent-Authorities to investigate in accordance with law and, in case, the presence of any of the petitioners is required, they may be summoned as per the provisions of Cr.P.C.

5. However, liberty is granted to the petitioners to approach the competent authorities, in case, any grievance still survives, which shall be looked into, in accordance with law.

6. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioners and the same shall not scuttle the powers of the respondent-

Authorities to investigate in the above said FIR, in accordance with law.

(ALOK JAIN) JUDGE September 25, 2023.

sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2023.09.26 16:53

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