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The Delhi HC has ordered the CBI to investigate into the condition of the girls and women kept in the Rohini Ashram in North Delhi allegedly in illegal confinement. Following the orders of the court, the police had conducted a raid on the ashram and the court compared the situation in the institute called the Adhyatmik VishwaVidyalaya to the conditions in the Guru Ram Rahim’s ashram in Haryana’s Sirsa.
A PIL was filed by the NGO foundation for social empowerment before the Delhi HC bench constituting the acting Chief Justice Gita Mittal and Justice Hari Shankar alleging that several minor girls and women were sexually harassed and not even let out to meet their parents. Based on the reports of the special team appointed by the court and the police raids, the court has come across the findings that the Mr Virender Dixit, the director of the Ashram was inciting the children to file false complaints against their own family. The bench had also formed a committee under Swati Maliwal, Delhi commission for women chief to probe into the living conditions there. The committee reported the horrible living conditions there where women were kept in animal like conditions with no provisions for private bathing and surrounded by barbed wire. The panel members were allegedly locked before going out only to be saved by the police. The panel also alleges the existence of another building adjacent supposedly housing minor male connected to the girls’ house by a tunnel.
The Court has asked the CBI to form a SIT to investigate further into the affairs of the ashram and also find out the whereabouts of Mr Dixit who is allegedly on the run. The Court has further directed the CBI to look in to the daily diary entries, alleged sexual crimes and even a case of suicide. The Court has also directed the child welfare committee and the doctors to inspect the area.
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