MS. SAROJ BALA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Appeal under Sec. 378(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.PC'), has been filed on behalf of the Appellant/ Ms. Saroj Bala against the Order of Acquittal dtd. 30/4/2012 of learned ASJ-02, New Delhi whereby Respondent No.2 /Bhupinder Singh has been acquitted in Case FIR No.0537/2003 under Sec. 509 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station: Tilak Marg.

(2.) Brief facts are that on 19/11/2003, Complainant / Appellant Saroj Bala, Advocate in Patiala House Courts gave a Complaint stating that she was putting a nail in the wall for hanging the curtains on the door, when Respondent No.2 Bhupinder Singh, Advocate came inside her chamber and asked her why was she making such noise and doing thak-thak and if she did not stop it, he would slap her and abused her by saying 'h***' and also threatened that he would not let her sit in peace in her chamber.

(3.) It was further stated that he along with her Advocate friends Sanjiv, Mr. S.B. Dandapani and one typist Surya Prakash Mishra had even made false Complaints of threat against her in NDBA, solely to defame her. He did not let her do her office work in peace, in her chamber. They fought with her on one pretext or other.