SUBHASH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is a petition under Section 482 CrPC challenging the order dated 24.11.2020, 26.03.2021 and 20.04.2021 passed by learned Additional Sessions Judge, Tis Hazari Court in FIR No. 305/2020.

(2.) A complaint was registered by the prosecutrix on 18.10.2020 stating that the on 17.10.2020 at about 4:45-6:00 p.m. when the prosecutrix, her parents, her sister were repairing the door of her house, the petitioner along with his wife, son and daughter-in-law misbehaved with her. It is stated that the petitioner pulled her clothes and touched her stomach and his son/Rohit gave an elbow blow on her breast and pelted stones on her house.

(3.) On the said complaint, FIR No. 305/2020 dated 18.10.2020 registered at Police Station Anand Parbat for offences under Section 323, 354, 354B, 506, 509 and 34 IPC read with Section 10 and 12 of the POCSO Act.