Delhi High Court - Orders
Neelu Shrivastava vs State & Ors on 27 September, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 481/2020
NEELU SHRIVASTAVA ..... Petitioner
Through: Mr. R.N. Dubey, Advocate.
versus
STATE & ORS ..... Respondents
Through: Ms. Shivani Sharma and Ms. Surabhi
Katyal, Advocates for Ms. Richa
Kapoor, ASC for the State.
SI Neelam, P.S. GTB Enclave.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 27.09.2021
1. This petition under Article 226/227 of the Constitution of India has been filed for directing the respondents No.2 and 3 to restore investigation in FIR No.03/2019 dated 21.08.2019, registered at Police Station GTB Enclave for offences under Sections 354/376/506 IPC, by passing appropriate orders.
2. It is stated by the learned counsel for the petitioner that in the FIR there is specific allegation that the prosecutrix was raped in a house at G.T.B. Nagar, Delhi. He states that despite there being a specific allegation the Delhi Police chose to register a zero FIR and has not carried out the investigation.
3. Let a fresh Status Report be filed as to why a zero FIR was registered despite the statement given by the prosecutrix in the FIR that the prosecutrix was raped in Delhi. Let the Status Report be filed before the next date of hearing.
W.P.(CRL) 481/2020 Page 1 of 24. The learned counsel for the petitioner further states that the prosecutrix and her family members are being threatened by the petitioner.
5. The Investigating Officer is present in the Court. The IO is directed to ensure that proper protection is given to the life and property of the prosecutrix and her family members.
6. List on 11.11.2021.
SUBRAMONIUM PRASAD, J SEPTEMBER 27, 2021 Rahul W.P.(CRL) 481/2020 Page 2 of 2