SADHANA O. YADAV Vs. NASIR KULKARNI

JUDGEMENT

(1.) The Petitioners are practicing Advocates, who have made serious allegations against the Police Officers of the Antop Hill Police Station, Mumbai. The Petitioners have filed a written complaint dtd. 20/5/2023 as against the said officers with respect to the alleged atrocities meted out to them. According to the Petitioner's, despite the said complaint, no FIR has been registered as against the said officers.

(2.) By this Petition, Petitioner seek the following substantive reliefs:

(3.) Matter was called out in the first session. Having heard the learned counsel for the Petitioners and the learned APP and having regard to the serious allegations made by the Petitioners, we thought it fit to keep the matter at 2:30 p.m i.e. second sessions with an oral direction to the DCP, Zone-IV to remain present at 2:30 p.m. Learned APP was also directed to take instructions having regard to the allegations made against the officers of the Antop Hill Police Station, whether the Petitioner's complaint dtd. 20/5/2023, could be investigated by any other police station from the very same zone.