Supreme Court on Thursday refused to entertain a plea seeking a CBI probe into the alleged molestation of students during a cultural festival at the all-woman Gargi College here last week. A 3-judge bench of S A Bobde, CJ and BR Gavai and Surya Kant, JJ asked lawyer M L Sharma, who mentioned the matter seeking urgent hearing, to move the Delhi High Court with his plea.
“Why don’t you go to the Delhi HC. If they dismiss the petition then you come here,”
The Court said it would like to have advantage of Delhi HC’s view on this matter.
Advocate Sharma expressed apprehension that electronic evidence related to the case might be destroyed.
On this, the Court said,
“Delhi High Court can also pass order like the Telangana High Court in the police encounter case to preserve electronic evidence”.
(Source: PTI)