Police directed to complete the investigation and file a final report within six weeks.

The petitioner filed PCR No. 4389/2024 against respondents 2–5, alleging offences under Sections 406, 420, 166 and 120B read with Section 34 of the IPC.

On 19 April 2024, the Magistrate referred the complaint to the Indiranagar Police Station for investigation under Section 156(3) CrPC and directed that a report be filed

The petitioner sought transfer of the inquiry to another agency, alleging a need for an unbiased investigation

The State informed the Court that the investigation was in progress and that the police would file a final report within a reasonable time; the investigating officer’s communication described investigative steps already taken

1. Whether the investigation in PCR No. 4389/2024 (Crime No. 79/2025) should be transferred from the Indiranagar Police Station to another agency

2. Whether the Court should direct the respondent-police authorities to complete the investigation and submit a final report within a specified period

The petition invoked the High Court’s inherent jurisdiction under Section 482 CrPC, corresponding to Section 528 BNSS, to seek transfer of the investigation

The Magistrate had referred the complaint for police investigation under Section 156(3) CrPC

The order cites no precedent or detailed legal test governing transfer of an investigation; it resolves the matter on the circumstances presented, including the police’s representation that the investigation was ongoing

The Court considered the investigating officer’s communication describing investigative steps and the HCGP’s submission that a final report would be filed if reasonable time were granted

In light of those representations, the Court did not order a transfer to another agency.

It instead addressed the petitioner’s concern about delay by directing the existing police authorities to complete the investigation and submit a final report within a fixed period

It disposed of the petition, directing the respondent-police authorities to complete the investigation and submit a final report as expeditiously as possible and, in any event, within six weeks from receipt of a copy of the order

The petitioner was granted liberty to pursue any other remedies available in law