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Amidst an increase rate of crime against women in the country, it was recently an incident happened at Gargi College campus in Delhi in the daylight. It was alleged by the women who were harassed that it was the liberal security measures which were taken by the college authority during the fest in performance. They have already reported that College authorities had promised and ensured them about their security in the campus and assured them of tight security measures but they were not truly in an effective way were taken, which is the prominent cause of such a happening inside the college gate. Thus in the light of this incident a PIL was filed in Delhi High Court asking for a CBI inquiry , plea mentions the incident and also alleges the incident happened with political support and also a planned political conspiracy to effect the voting behaviour of Delhi public and it was also alleged that the same can be understood with no stand taken by either the college administration or the government . The petition also submitted the media reports and shared posts of students about such repetitive molestation on the same day to which college authorities gave no heedu. It was also alleged by the petitioner that this is just a political attempt to deceive people of Delhi to vote in their favpour, as it can be easily seen that the incidence which took place can be understood as an offense or crime under various sections of IPC such 354, 511 and 376 etc. to which State Government took no action for. The petitioner has tried to establish the fact that the incident happened at college campus was a clear a consequence of political conspiracy for which proper inquiry should be done by CBI and all the accused and suspected people including politicians involved should be arrested.
The same plea was submitted by the petitioner priorily in the Supreme Court which was rejected on the grounds that petitioner has all the liberty to go to the High Court first. High Court of Delhi while allowing the petition has said that the bench of Justice CS Sastani and C Harishankar will hear to the plea on Monday.
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