HARSHITA GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this writ petition with a prayer that F.I.R. No. 350/2016 be quashed, the matter be referred to CBI for further investigation, action be taken against the erring Police Officers. Compensation has also been claimed from the State.

(2.) It is contended by counsel for the petitioner that the petitioner was picked up from her residence at 6:00 am in the morning. As per the F.I.R., information was received that contraband is being brought to Jaipur in a vehicle bearing Punjab registration number. On the basis of the report, a team was constituted and the vehicle was intercepted in front of Pink Square Mall, Jaipur. As per the F.I.R., petitioner and her fiance were in the vehicle alongwith the driver. Contraband was seized from them and they were arrested. It is contended that petitioner had earlier preferred S.B. Criminal Writ Petition No. 517/2016, wherein the High Court partially allowed the writ petition vide order dtd. 18/8/2017 and directed the Authorities to withdraw the investigation from Police Station Adarsh Nagar, Jaipur and to entrust the same to a Senior Officer of CID-CB Branch of the State Police. Further, Head of the CID-CB Branch was directed to personally monitor and supervise the investigation.

(3.) Counsel for the petitioner has shown to the Court the CCTV Footage of the house of petitioner, wherein the petitioner is seen leaving her house with her dog at around 5:55 am. Around 6:00 am, she is seen entering her house with a lady. The lady, as per the Investigating Officer, is a Police Lady Constable, Sonam. The other CCTV Footage shows the petitioner approaching her house followed by Lady Constable-Sonam and two Police Personnel, Rajesh-ASI and Ramnath-Constable. As per the CCTV Footage, the petitioner leaves the house with the Police Team.