ANAMIKA Vs. UNION OF INDIA

JUDGEMENT

(1.) learned Standing Counsel (Crl.) appearing on behalf of Delhi Police states that an FIR, based on the complaint made on behalf of the petitioner, under the provision of section 354A IPC, has since been registered at Police Station Rajouri Garden; and investigation is underway.

(2.) Mr. Rahul Mehra, learned Standing Counsel (Crl.) further states, on instructions from the Commissioner of Police, Delhi that, if a cognizable offence, under the provision of section 354A IPC, in particular, sub clause (i), (ii) and (iv), is made out on the complaint of a transgender, the same shall be registered, in accordance with law, in terms of the decision of the Honourable Supreme Court in the case of "National Legal Services Authority v. UOI", 2014(2) R.C.R.(Criminal) 534 : 2014(2) R.C.R.(Civil) 713 : 2014(2) Recent Apex Judgments (R.A.J.) 673 : 2014(5) SCC 438.

(3.) In view of the above statement made on behalf of the Delhi Police, Mr.Anand Grover, learned senior counsel appearing on behalf of the petitioner does not press the proceedings any further.