SHOKSHISTA SHUKROVA Vs. STATE & ORS

JUDGEMENT

(1.) By this petition, the petitioner seeks a writ of mandamus directing respondents to transfer investigation in case FIR No. 1113/2015 under Sections 365/302/201/34 IPC registered at PS Kotla Mubarakpur to respondent No. 6, CBI and to take action against the police officers besides providing security to the petitioner and her relatives, sympathizer, etc.

(2.) Case of the petitioner is that the victim, her daughter, namely, Shaknoza Shukrova @ Shahnaz first came to India in the year 2008, whereafter she frequently visited India. During her visit at Delhi she would stay at an apartment in Kishan Garh or at hotels in Pahar Ganj. At Kishan Gargh she came in touch with one Atanozha Shaknoza @ Naaz (an Uzbek national) who became her roommate.

(3.) It is the case of the petitioner that a racket of luring the girls into prostitution was run by Umida and the friend of her daughter, namely, Naaz wrote a letter to Uzbekistan Embassy detailing how she was forced into prostitution. The letter was found by the victim's family when they went to collect the belongings of the victim from Pahar Ganj hotel. They also found that the Victim was six weeks pregnant at that time.