VEERARAGAVAN NANDAKUMAR Vs. STATE & ORS

JUDGEMENT

(1.) By this petition the petitioner seeks writ of mandamus to respondent No.2 to register FIR against respondents No.3 to 11 and all others in the crime. Admittedly the petitioner has not filed any complaint under Section 200 Cr.P.C. or an application under Section 156(3) Cr.P.C. and has directly approached this Court.

(2.) Case of the petitioner is that petitioner is an advocate in a case of Ms.X who got registered a FIR alleging sexual harassment against Dr. Ajay Kumar, Group of Adult Education, School of Social Sciences, JNU. Grievance of the petitioner is that since Ms.X was to travel to Denmark on 12th May, 2018 for hearing, she gave an authorization letter to the petitioner authorizing the petitioner to collect any document including the report of the Internal Complaints Committee (ICC) from the ICC office on her behalf. On 5th November, 2018 an e-mail was received by Ms.X from Ms. Vibha Tandon, Presiding Officer, ICC informing about the recommendations of ICC and requiring Ms.X to collect the report as soon as possible either in person or through a duly authorized person along with the authorization. The petitioner along with the original letter of Ms.X went to the office of ICC on 6th November, 2018 after 2 PM to collect the report when he alleges that he was abducted by the officials from outside the building, assaulted and wrongfully confined in a room where ICC members tried to snatch petitioner's mobile which contained conclusive evidences of the crime, and thus FIR be registered on the said complaint.

(3.) On a notice being issued a status report has been filed. As per the status report on 6th November, 2018 a PCR call was received vide DD No. 36A at PS Vasant Kunj (North) regarding "quarrel at security office JNU". SI Pankaj reached the spot when he came to know that Ms. Kusum Joshi, PS to Ms. Vibha Tandon, Presiding Officer, ICC had called 100 number. She informed that one person namely Mr. Veeraragavan is asking for enquiry report of complaint of Ms.X who is currently in Denmark and is showing an authority letter issued in May, 2018. Since the authority letter was an old one, she refused to entertain the same and did not give the documents. On this Mr. Veeraragavan started shouting and quarrelling. Enquiry was also made from the petitioner who also stated that JNU authorities did not give him the documents relating to the complaints of his client and they were quarrelling with him. However no written complaint was given by any of the side. On 9th November, 2018 a complaint of Ms. Kusum Joshi was received in writing at PS Vasant Kunj (North) through CSO/JNU noting the facts as noted above.