VIJAY PARTAP SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Ss. 397/401 of the Code of Criminal Procedure, 1973 ('CrPC') read with Sec. 482 of the CrPC seeking setting aside of the order dtd. 11/8/2023 (hereafter 'impugned order') passed by the learned Additional Sessions Judge ('ASJ'), West District, Tis Hazari Courts, Delhi in Crl. Rev. No. 202/2022 and order dtd. 17/8/2023 passed by the learned Metropolitan Magistrate ('MM'), West District, Tis Hazari Courts, Delhi.

(2.) By the impugned order the learned ASJ allowed the revision petition filed by Respondent No.2/prosecutrix and thereby directed framing of charges against the petitioner for the offence under Sec. 354 of the Indian Penal Code, 1860 ('IPC'). By order dtd. 17/8/2023 the learned MM in compliance of the impugned order framed charges against the petitioner for the offence under Sec. 354 of the IPC.

(3.) The brief facts are that, the prosecutrix worked at Telephone Exchange, Udhyog Nagar, Nangloi, Delhi. It is alleged that on 24/5/2012, she reported to work at around 11:30 a.m, whereafter, she asked Smt. Preetima Devi to bring the attendance register as the same was kept in the cabin of the petitioner.