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During the investigation of a case which was related to communal violence in the North East Delhi has been seemed as if it were targeting only towards one end, set by Delhi High Court while the high court result with the concerned senior cop. “This disturbing fact was revealed on the festival of case diary” set by the additional sessions judge Dharmendra Rana. Due to the failure of police to point out what investigation has been carried out so far regarding the involvement of the Rival faction the judge Dharmendra Rana ask the deputy commissioner of police (DCP) of that area to look upon it and to ensure the investigation is fair and is on track. It comes in the observation of the court while the court was hearing an application for the judicial remand of one of the student of Jamia Millia Islamia university (JMI) Asif Iqbal tanha, Asif has been charged under the stringent unlawful activities (prevention) act in this present case. The court also mentioned and noted in its order that the concerned investigating officer has not mentioned what investigation was carried out in respect of the involvement of rival faction. A disturbing fact was revealed in the perusal of the case diary. The investigation done by the investigating officer seems to be targeted towards one end only and the other end is not taken into consideration. As investigation officer was inquired regarding the same, reveals that they have failed in pointing out that exactly what investigation has been carried out in this case and the involvement of rival faction so far. To conduct investigation smoothly , the DCP of concerned area is requested to supervise and monitor the investigation and ensure fair and smooth investigation. The judge on hearing this particular case asked about the rival faction but the police did not clarify who the Rival faction was, a lawyer concerned with the matter.
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