ASHUTOSH PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Revision under Sec. 438 r/w Sec. 442 of BNSS, 2023 has been filed against the order dtd. 2/9/2025 passed by the learned Sessions Judge, Dongargarh, District Rajnandgaon (CG) in Sessions Trial No.13/2025 whereby, the charge has been framed against the Applicant for the offence under Ss. 74 and 75(1)(ii)(iv) of BNS, 2023.

(2.) As per the prosecution case, on 5/4/2025, a written complaint was submitted by the victim wherein, it is alleged that while travelling in Train No.12069, the Applicant (TTE), sat beside her after checking her MST, inquired about her details, forcibly took her mobile number and made inappropriate physical contact. It is further alleged that upon reaching Dongargarh, he came close to her and made an improper remark, later stating that he was joking and also handed over his visiting card. Thereafter, on the advice of her family, she lodged the complaint and on the basis of the said complaint, an offence under Sec. 74 of the BNS was registered and taken up for investigation.

(3.) After filing of the charge-sheet, the trial Court framed charges against the Applicant as mentioned above relating to use of criminal force and outraging the modesty of a woman. Being aggrieved by the said order of framing of charge, the Applicant has preferred the present Revision.