ASHOK KUMAR NAYYAR Vs. STATE OF DELHI

JUDGEMENT

(1.) This revision petition no.963/2002 is preferred by the Petitioner against an order of charge framed under section 354/509 IPC by the Metropolitan Magistrate on 29.10.2002 in a complaint lodged by one Ms. Neelam Mahajan Singh (herein after referred to as "the Complainant").

(2.) The brief facts necessary to decide this petition are that the complainant on, 19.6.1995 at about 9.30 AM went to M/s B.K.Dry cleaners, Bengali Market, New Delhi to collect her clothes. An employee Mr. Rajinder Prasad was present at the shop. The complaint was not happy with the service; she complained that her clothes had not been dry cleaned properly.

(3.) The complainant alleged in her complaint that the Petitioner who came to the shop as a customer without any provocation called her an "ugly bitch" hailing from a cheap family and looking like a "whore" and assaulted her by punching on her hips. She stated that the beat constable Sh. Kishan Gopal was present. She alleged that this incident was witnessed by others.