GEETA Vs. STATE (NCT OF DELHI) & ORS.

JUDGEMENT

(1.) THESE two Criminal Writ Petitions seek transfer of investigation of FIR No. 2/2013 dated 01.01.2013 registered at Police Station Okhla Industrial Area. Respondent No. 7 (Tipu Sultan) in W.P. (Crl.) No. 255/2013 is the Petitioner in W.P. (Crl.) No. 341/2013. As per the allegations made in the FIR Petitioner Geeta (Smt.) applied for issuance of a passport vide file No. DL 1060658594412. On 15.11.2012 at about 3:30 P.M., one police officer claiming himself to be Sub Inspector Narain Singh posted in PS Okhla Industrial Area visited the house of Petitioner Geeta to conduct an inquiry for the purpose of issuance of the passport. Said Narain Singh allegedly informed the Petitioner to come in a separate room as intense inquiries were to be made. According to the Petitioner, said Narain Singh asked the Petitioner to remove her clothes and molested her. When the Petitioner protested said Narain Singh allegedly threatened to implicate her in a false case. It is alleged that on 20.11.2012 the Petitioner again received a call from earlier said Narain Singh (from mobile No. 9015032200 on her mobile No. 6658329259). Said Narain Singh informed the Petitioner that the inquiry was still pending and a further inquiry was to be completed. He (Narain Singh) informed the Petitioner not to disclose these facts to her husband or to anyone else otherwise her matrimonial life would be spoiled by said Narain Singh (Respondent No. 5).

(2.) PETITIONER Geeta became suspicious about the conduct of Narain Singh and reported the matter to her husband. The Petitioner's husband made inquiries from the Passport Office about the new procedure of inquiry and was informed that no such procedure as stated by said Narain Singh has been laid down by the passport office. The Petitioner therefore, visited the SHO Police Station Okhla Industrial Area to lodge a report against Respondent No. 5. Respondent No. 4 (SHO), however, neither cooperated nor took any action against Respondent No. 5. Respondent No. 4 allegedly extended threats to the Petitioner to leave the Police Station or to face dire consequences.

(3.) AS stated earlier, Respondent No. 7 Tipu Sultan is the Petitioner in W.P. (Crl.) No. 341/2013. He also wants the investigation of the same FIR to be transferred to some other agency on the ground that he is being falsely projected as fake Narain Singh who allegedly visited the Petitioner and had molested her.