FATIMA NAFEES Vs. STATE & ORS

JUDGEMENT

(1.) Introduction

(2.) Unhappy with the efforts of the Delhi Police to investigate her complaint, which was registered as FIR No.523/2016 under Section 365 of the Indian Penal Code ("IPC") at Police Station ("PS") Vasant Kunj, New Delhi as being "slow, misdirected and subjective", her second prayer was for "an order setting up a Court appointed Special Investigation Team ("SIT") of impartial officers of proven integrity from outside the state of Delhi to take over the entire investigation from the Crime Branch of Delhi Police."

(3.) At the first hearing of this petition on 25th November, 2016, on an application filed by the Petitioner, this Court directed the impleadment of JNU as Respondent No.4. The Respondent No.1 is the State i.e. the Government of NCT of Delhi; Respondent No.2 is the Deputy Commissioner of Police ("DCP"), South District; and Respondent No.3 is the Station House Officer ("SHO") of PS Vasant Kunj, New Delhi.