(1.) Petitioners impugn order on charge dated 25.07.2016, whereby, Trial Court has framed a charge against petitioner Nos.1 and 2, i.e., Mr. Sashidharan Kollery and Mr. Kabir Khattar under Sections 342/354/506 (II) read with Section 34 Indian Penal Code and against petitioner No.3 Mr. Yogesh Kumar under Section 506 (II) Indian Penal Code in FIR No.17/2014, Police Station Safdarjung Enclave.
(2.) Subject FIR was registered on the complaint of respondent No.2 alleging harassment at work place. It is contended that since July 2012, she was facing problems and that petitioner Nos.1 and 2 were pestering her for sexual advances. It is alleged that in September 2012 that CFO of the Company was verbally informed and an e-mail was also marked in October 2012 to him. It was alleged that petitioner Nos.1 and 2 wanted her to meet them alone. It was alleged that they had taken her to an isolated room and threatened her to fulfill their wishes. It is alleged that they were also pressurizing her to meet them at a guest house after office hours and if she disclosed the same to anybody, she would lose her job. It is alleged that when she made a complaint by an e-mail, they issued a transfer letter.
(3.) It is alleged that she made complaints in February 2013 by emails to the CFO and the President and further, lodged a complaint with Delhi Commission for Women (DCW) on 13.02.2013. It is alleged that on 25.03.2013, she once again joined the Company and when she was entering the office, petitioner No.3 Yogesh Kumar shouted at her for more than two minutes that she had been given a letter not to come to Delhi office and that her computer, telephone, etc. were disconnected. It is alleged that on the same day when she was once again entering the office at about 6:15-6:30 in the evening, petitioner No.3 was standing with an unknown person and told him to arrange for an acid bottle to fix her.