STATE Vs. SHAILENDER

JUDGEMENT

(1.) Crl. M.A. No. 31441/2018 (Exemption) Allowed, subject to all just exceptions.

(2.) The brief facts of the case are that on 6th June 2012, the prosecutrix went to PS Haus Qazi along with her mother, whereafter SI Sangeeta along with W/Ct. Promila took the prosecutrix to Lok Nayak Hospital for her medical examination. On return to the police station statement of the prosecutrix was recorded vide Ex.PW-2/B.

(3.) The prosecutrix stated that she was aged about 17 years and had left school four months ago. The respondent used to work as a teacher in her school and taught her in classes III and IV. The respondent started harassing her when she was in class IV. He used to call her to the Principal's room or computer room alone and used to touch her at her cheeks and on her waist.