RAVINDRA SHALIGRAMJI BHUYAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal, the appellant (accused) has challenged order dtd. 12/12/2024 passed below Exh.1 by learned Special Judge, Nagpur (learned Judge below) in B.Summary Case No.1/2024, in connection with Crime No.474/2023 registered under Ss. 354-A, 294, 509, and 506 of the IPC and 3(1)(r)(s), 3(2)(va), and 3(w) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, whereby the BSummary Report is rejected.

(2.) The accused is the Government Officer working as the Regional Transport Officer. FIR was registered against him on the basis of report lodged by respondent No.3 (the informant) who is also a Regional Transport Officer alleging that the accused has outraged her modesty on various occasions being her superior officer knowing that she belongs to the Scheduled Caste. The allegation of the respondent No.3 is that the accused was transferred to the Regional Transport Officer at Nagpur and he used to taunt and comment her as to her looks and also was using obscene words. He used to sit in front of her hours together. The specific allegation levelled by her is that in December 2022, the accused called her in his chamber and shown her obscene photographs and also threatened her. On the basis of the said report, the police registered the crime.

(3.) After registration of the crime, the investigation officer has recorded various statements of the witnesses as to the incidents dtd. 12/4/2022, May 2022, December 2022, 17/12/2022, 19/5/2023, 10/1/2023 and so on. After the investigation, the investigating officer submitted B- Summary Report that no substance is found in the allegation during the investigation and, therefore BSummary Report deserves to be granted.