STATE OF NCT OF DELHI Vs. TRISHLA JAIN

JUDGEMENT

(1.) The aforesaid two Petitions have been decided together as they both emanate from the same Order dtd. 10/2/2016 wherein directions have been issued for initiating disciplinary action against the Police Officials, by learned Special Judge, CBI against the two Petitioners.

(2.) Briefly stated, Complaint Case No.54/1/2014 titled 'Trishla Jain vs. Tavishi Chandra' was filed by Trishla Jain which was accompanied with an Application under Sec. 156(3) of the Code of Criminal Procedure, 1973 ('Cr.P.C.' hereinafter). However, the Application under Sec. 156(3) Cr.P.C was dismissed by the learned M.M vide Order dtd. 20/10/2015 against which Revision was preferred before the learned Judge, CBI, Delhi who set aside the impugned Order dtd. 20/10/2015 and directed the FIR to be registered and investigated by an Officer of Delhi Police not below the rank of Inspector and also sought compliance to be made within two weeks. The FIR No.216/2016 under Sec. 302 of the Indian Penal Code, 1860 ('IPC' hereinafter) Police Station Sarai Rohilla was accordingly, registered.

(3.) It is submitted by the two Petitioners that while disposing of the Revision Petition in paragraph 24 and 25 the learned Special Judge made observations against the Senior Officers of Delhi Police including the DCP and SHO and directed the Ministry of Home Affairs, Government of India to take appropriate disciplinary action against them. An Action Taken Report was also sought from Secretary, Ministry of Home Affairs, Government of India, Delhi within a period of six weeks from the date of Order.