SATYAMA DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners and all the intervening applicants in these matters have raised concern with regard to the manner in which a 19 years old girl hailing from Hathras, Uttar Pradesh is alleged to have been raped, brutally assaulted; due to which she lost her life and also the manner in which she was cremated. The Writ Petition (Crl) No.296/2020 was initially taken on board by this Court and notice was ordered to the respondents returnable in a week. In the meanwhile, the remaining petitions and the applications were filed in respect of the same incident to seek for varied reliefs which are all ultimately in pursuit of a fair investigation and bring to justice the culprits.

(2.) The details of the other applications and writ petitions are as follows: <FRM>JUDGEMENT_32_LAWS(SC)10_2020.html</FRM>

(3.) For a brief narration shorn of unnecessary details and to note the nature of the relief sought, the petition in W.P. (Crl.) No.296/2020 is referred. In the Writ Petition filed under Article 32 of the Constitution of India the petitioners are praying that the Union of India and concerned authorities be ordered to conduct a fair investigation; if need arise by transferring the case to the Central Bureau of Investigation ('CBI for short) or SIT be formed to investigate the matter. It is also prayed that a sitting or retired Supreme Court Judge or High Court Judge be appointed to look into the matter. The petitioners have further prayed that the case be transferred from Hathras, Uttar Pradesh to Delhi.