ANJANA JAIN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THREE different incidents of eveteasing appear to have been reported to the jurisdictional police stations, two of which incidents took place within the jurisdiction of Police Station, Mukherjee Nagar whereas the third one is alleged to have taken place within the jurisdiction of Police Station Maurice Nagar. FIR No. 458/2007 and 461/2007 have been registered in connection with the said incidents in the Police Station Mukherjee Nagar while FIR No. 152/2007 has been registered by the Police Station, Maurice Nagar. The status report filed by the respondent Commissioner of Police inter alia points out that investigation into the alleged incidents is in progress on the basis of the aforementioned FIRs. In that view of the matter, therefore, we see no reason to intervene in public interest at any stage at the instance of the petitioner who claims herself to be a social worker. Since the investigation is in progress and the jurisdictional courts would have the power to monitor the said investigation, the petitioner would be free to approach the jurisdictional courts, if necessary, for any further direction in the matter in which event the court would be free to examine the request and pass appropriate orders in accordance with law. With the above observations, this writ petition is dismissed.