WSI SHARMILA Vs. STATE, GNCT OF DELHI

JUDGEMENT

(1.) Petitioner impugns order dated 17.04.2017 whereby the Trial Court has directed registration of FIR against the petitioner under section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as POCSO Act) and under section 218 Indian Penal Code (IPC for short) and to get the matter investigated through a senior officer, not below the rank of Inspector.

(2.) Petitioner was the investigation officer in the case bearing FIR Nos. 827/2016 under sections 354/506 IPC and Section 10/8 POCSO Act Police Station: Aman Vihar against the class teacher of the child victim and case bearing FIR No. 179/2017 under sections 376(2)/376(2)(j)/376(2)(i) IPC and Section 6 POCSO Act Police Station: Aman Vihar against the father of the child victim.

(3.) As per the case of the Prosecution, on 09.08.2016 father of the child victim gave a written complaint in Police Station Aman Vihar against one teacher in the school of the child victim, wherein he alleged that his daughter aged about 13 years studying in class 5th, on 06.08.2016, had told her mother that her class teacher had taken her to a lonely/empty class room and touched her whole body with bad intentions.