SUKHINDER BIR SINGH Vs. STATE OF DELHI.

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. on behalf of the petitioner for setting aside the order dtd. 21/11/2023 passed by the Ld. Additions Session Judge in criminal revision no. 22/2022 and quashing of criminal proceedings in case no. 3601/2017 pending before the Ld. Metropolitan Magistrate (Mahila Courts), North-West District, Rohini Courts, Delhi, pertaining to FIR no. 536/2014, under Sec. 354A IPC, registered at Police Station Rani Bagh.

(2.) As per the charge sheet, complainant made a written complaint dtd. 18/7/2014 at Police Station Rani Bagh alleging that her neighbor Sukhinder Bir Singh @ Sandy (petitioner) has been harassing her for past few weeks, passes lewd remarks, winks at her and a couple of times even attempted to physically assault her. She further alleged that petitioner walks around improperly dressed and makes dirty gesture towards her. Complaint refused to undergo medical examination. On such complaints, FIR was registered under Sec. 354A IPC.

(3.) Despite requests made by the Investigating Officer, the complainant refused to give statement under Sec. 164 Cr.P.C. and failed to appear in Court for the said purpose citing one or the another excuse. However, her supplementary statement under Sec. 161 Cr.P.C. was recorded.