UNITED SIKHS Vs. COMMISSIONER OF POLICE, DELHI POLICE

JUDGEMENT

(1.) Writ petition has been preferred on behalf of the petitioner under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. wherein following prayers have been made by the petitioner:

(2.) In brief, as per the case of the petitioner, 'United Sikhs' is a NGO (a UN Affiliated Organization), registered as society under the Societies Registration Act, 1860 and has been working internationally to achieve its main aim, objective to empower those in need, especially disadvantaged and minority communities around the world and its slogan 'Recognize the Human Race as One'. It is further claimed that the petitioner is providing legal aid to under-privileged people, including minority communities and provides them with legal guidance, assistance and fights legal cases for them.

(3.) It is further the case of the petitioner that a gory occurrence took place on 26/1/2022 against a Sikh woman, namely 'P' (identity withheld) who was allegedly gang-raped, paraded in local area wearing garland of footwear and beaten by male and female family members of accused. It is claimed that a woman belonging to a religious minority was victimized, outraging the religious feelings of Sikhs. It is also submitted that a FIR No.126/2022, under Ss. 365/376D/364/354/109/323/342/356/506/ 509/120B/34 I.P.C. was registered at Police Station: Vivek Vihar, Delhi. The grievance of the petitioner is that representatives of petitioner were not allowed to meet and interact with the victim of crime, who is a Sikh women namely 'P' and whole area near parental place of victim was cordoned off. It is submitted that by denying the interaction of the representatives of the petitioner/organization, the victim's rights to hire and engage a lawyer of her own choice and to be provided legal aid, assistance and guidance for prosecution of crime were denied. A representation on behalf of the petitioner is also stated to have been issued to National Human Rights Commission as well as a legal notice was issued to Delhi Police on 5/2/2022.