Pinaki Chandra Ghose, J. - (1.) Writ Petition (Crl.) No. 176 OF 2016: We have heard Ms. Harita Sunil Parab, the petitioner appearing in-person and Mr. Amarendra Sharan, learned senior counsel appearing for Respondent No.1.
(2.) During the course of hearing, learned senior counsel handed over a copy of the order passed by the Asstt. Commissioner of Police which reads as under: "The investigation of case FIR No. 351/16 dated 23.10.2016 u/s 354/354A/323/506/509/376 IPC, PS Tilak Marg is hereby transferred from New Delhi Distt., New Delhi to Crime Branch, Delhi. This has the approval of Commissioner of Police, Delhi."
(3.) Having regard to the facts of the case and keeping in view the alleged allegations made by the petitioner against Respondent No.1, we deem it appropriate that the investigation of the case be thoroughly examined by the Crime Branch, Delhi. We also direct that the Crime Branch Delhi, would submit a report before the appropriate Court which shall deal with the same in accordance with law.;