GUDALURE M J CHERIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 32 of the Constitution of India, in public interest, has been filed by three prominent Christians regarding the alleged rape of two nuns at Gajraula in Uttar Pradesh on 13/07/1990 by criminals who broke into the residential quarters of st. Mary's Convent School and assaulted several other nuns before decamping with about Rs. 1.10 lakhs in cash.

(2.) This court issued notice on 26/11/1990. Counter affidavits have been filed by Senior Superintendent of Police, moradabad, Shri Subhash Kajla, SHO, Gajraula police station at the relevant time, and Dr Meera Singh who medically examined the nuns.

(3.) The learned counsel appearing for the petitioners has pressed before us only two of the many reliefs asked for in the writ petition. It is contended that the investigation of the case be entrusted to the Central bureau of Investigation (CBI) and the case be transferred from the File of Sessions Judge, Moradabad to Sessions Judge, Delhi.