High Court to monitor CBI probe into Hathras Case, orders Apex Court

On Tuesday, the Apex Court directed that the High Court of Allahabad will monitor the probe, being conducted by the Central Bureau of Investigation (CBI), into the case related to the alleged gang-rape & subsequent death of a Dalit girl in Hathras.

A 3-Judge bench headed by CJI SA Bobde, which was hearing a petition seeking to transfer the trial in the case from Uttar Pradesh to Delhi, said that the same will be decided at a later stage.

The bench said that all aspects of the Hathras case, including security to the victim's family & witnesses, will be looked after by the High Court of Allahabad.

The bench stated, "So far as the transfer of the Hathras case to Delhi is concerned, it is appropriate for the CBI to conclude the investigation & it will be decided at the later stage".

The Court observed that once the probe is complete, the transfer of the case can be considered. "As of now, CBI is dealing with it & there is no cause of apprehension," it added.

The bench also asked the CBI to file its status reports in Allahabad HC.

A 19-year-old had succumbed to her injuries at Delhi's Safdarjung Hospital on Sept 29 after being assaulted & allegedly gang-raped in UP's Hathras on Sept 14.

When her mortal remains were taken to her native place, the Uttar Pradesh Police & administration allegedly cremated her body forcefully & without the family's consent or their presence, in the dead of the night.

The post-mortem report of the victim has said that she suffered a fracture of "cervical vertebra". The police have claimed the forensic report has revealed that the woman wasn't raped. 

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