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Serious allegations were raised against some police officers of Sonia Vihar Police Station for misusing their authority at the time of investigation. The decision was taken to transfer the case from Delhi High Court to the Crime Branch. Justice Vipin Singhi and Justice Rajneesh Bhatnagar has directed the thee Commissioner of Delhi Police to take into consideration of the issue and to take appropriate action against the concerned Investigating Officer. The order has been filed in a Habeas Corpus petition filed by father whose daughter went missing on June 11. No case was registered despite making multiple complaints. Even when his daughter was taken for medical examination, the IO insisted that internal examination be not conducted, the daughter took a bath after establishing a relationship with the accused. On that criteria, no physical examination was conducted.
After observing delay of 8 days in lodging the FIR and the police was inconsiderate of the complaints filed by the Petitioner, the court noticed that if the statements made by the petitioner were true then it would raise serious allegations on the police force. Plus, the court observed that these allegations put up a serious question about the role played by the police as the police is nit supposed to take call on aspects like these.
Thus, the court observed :
We also direct the Commissioner of Police to grant an audience to the petitioner and his counsel, and they shall disclose to him how the police has allegedly misused its authority. They shall produce all the documents/ bills to substantiate their claim that they expended amounts for the travel, lodging and boarding of the police party at Jaipur and Kolkata. The Commissioner of Police shall examine all the material, including by calling upon the SHO, PS Sonia Vihar to produce proof of expenditure incurred by the Police Department for the said visits, and on that basis, if a case is made out of misuse of authority, take appropriate action against the IO/ SHO and all other concerned. In case the grievance of the petitioner is found to be fully/ partially justified, the Commissioner of Police shall order the refund of the amounts expended by the petitioner for taking the police party to Jaipur and Kolkata and to host them at the said locations. Further Action Taken Report be filed in this regard before the next date
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