A Single Judge Bench of the Madras High Court, comprising of Justice N Anand Venkatesh has ordered CB-CID to complete the enquiry in the Sexual Harassment case related to IPS Officer within six weeks.
“There shall be a direction to the investigation officer to take all efforts to complete the investigation and file the final report before the concerned jurisdictional Court within a period of six weeks from today."
The Bench perused the report submitted by the Investigating Officer and was satisfied by the progress done in the investigation.
Factual Background
The Madras HC took suo moto case related to alleged sexual harassment of an IPS cadre woman officer by her senior, a Special DGP, and decided to monitor the investigation into the case itself. The Court criticized the alleged incident and expressed its displeasure at the manner in which the Special DGP allegedly used his contacts and power to prevent the victim officer from filing the suit against him.
On the direction of the Court, the State Government dismissed the delinquent police officer for free and impartial enquiry and to build public faith.
Case Details
Case: W.P.No.6591 of 2021
Petitioner: Suo Motu Cognizance
Respondent: Government of India & Ors
Quorum: Justice N. Anand Venkatesh
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