- (1.) We have spoken to the girl Miss "A" and also with the parents of Miss "A", in-camera. The girl Miss "A" has certain grievances against the Institution and also the management. The parents have certain apprehension about their safety.
(2.) We are not expressing any opinion regarding the grievances expressed by the girl Miss "A" and apprehensions of her parents. All that we wish to point out is that the correctness of the grievances/apprehension has to be addressed as per the procedure established in law.
(3.) In view of above, we direct the Chief Secretary, State of Uttar Pradesh, to constitute a Special Team headed by a police officer in the rank of the Inspector General of Police to be assisted by the Superintendent of Police and a team of police officers to enquire into the grievances expressed by Miss "A" and insofar as the apprehension expressed by the parents of Miss "A". At this stage, Mr. Vikramjit Banerjee, learned Additional Solicitor General, representing the State of Uttar Pradesh along with Ms. Aishwarya Bhati, learned Additional Advocate General, has submitted that an FIR, No.0445 dated 27.08.2019, against the management of the Institution has been registered under Section 364 and 506 I.P.C., based on the complaint lodged by the complainantfather of the girl Miss "A". Mr. Vikramjit Banerjee has also submitted that a cross FIR No.0442 dated 25.08.2019 has been registered.;