SHAKTI VAHINI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) APPLICATION stands dismissed as not pressed.

(2.) PRESENT writ petition has been filed by the petitioner, which is an NGO, under Article 226 of the Constitution of India read with Section 482 Cr.P.C., inter alia, praying that investigation be conducted by an independent Government agency along with a senior officer of Deputy Commissioner of Police level from Crime Branch, Delhi Police, under the supervision of the High Court. The petitioner seeks a direction to set aside the order dated 23.2.2013 passed by learned Additional Sessions Judge in Session Case No.43/2013 by which it was directed that an investigation be carried out by an officer not less than the rank of Inspector.

(3.) THE enquiry was conducted and after seeking one extension a final report was to be submitted by the concerned DCP within a period of three months before the concerned trial court.