STATE Vs. MAYA DAHIYA

JUDGEMENT

(1.) Crl.M.A. No.20290/2016 (Delay)

(2.) Process of law was set into motion on receipt of a complaint on 100 number wherein Ashu Verma stated that on 14th August, 2008, when she and Maya Dahiya (respondent herein) were travelling in ladies coach of Ballabgarh-New Delhi EMU Train, Maya Dahiya had beaten her by fist blows and kicks due to which she sustained grievous hurt on her right hand. When Maya Dahiya deboarded the train at Tilak Bridge, Ashu Verma and her mother chased Maya Dahiya and with the help of police, she was apprehended. Statement of Ashu Verma was recorded vide Ex.PW-2/A and after receiving her MLC, FIR No. 290/2008 was registered at PS NDRS for the offence punishable under Section 325 IPC. Maya Dahiya was arrested on 17th September, 2008. After the completion of investigation, charge sheet was filed.

(3.) Ashu Verma was examined as PW-2. During her crossexamination, she stated that Maya Dahiya not only started quarrelling with her but also abused her besides using physical force to vacate her seat by pushing her.