1. The case has been taken up for hearing through video conferencing.

2. Learned State Counsel seeks time to file status report in compliance of order dated 09.03.2021.

3. Vide order dated 09.03.2021, the District and Sessions Judge, Moga was directed to conduct an inquiry as to allegations of illegal detention of Shinda Singh and Paramjit Kaur and malafides made against respondent No.3 after hearing the parties, giving them opportunity to file replies, if any and taking such material evidence as may be produced by the parties before him. The District and Sessions Judge, Moga was directed to submit his report within one month from the date of appearance of the parties before him.

4. The District and Sessions Judge, Moga had sent letter dated 30.04.2021 for grant of time to complete the inquiry. The District and Sessions Judge, Moga has now sent report dated 03.06.2021 in compliance with order dated 09.03.2021.

5. In his report, the District and Sessions Judge, Moga has submitted that SI Karamjit Singh, SHO P.S. Badhni Kalan, ASI Jaswant Rai, Gunman Pawan Kumar and one lady police official are guilty of illegal detention of Shinda Singh and Paramjit Kaur.

6. In view of the above report, the Senior Superintendent of Police, Moga is directed to register FIR against the above said persons found to be guilty of having illegally detained Shinda Singh and Paramjit Kaur under appropriate provisions of law and to constitute special investigation team of police officers/officials from other police station/sub-division for investigation of the case.

7. Compliance report regarding registration of the FIR against the above said persons be filed in the Registry before 03.09.2021.

8. Case be listed on that date and be shown in the list of urgent cases.

9. A copy of this order be supplied to learned State Counsel and be also sent to the Senior Superintendent of Police, Moga for requisite compliance.