ARCHANA KUSHWAH Vs. B.K.TRIPATHI & ANR.

JUDGEMENT

(1.) This petition under Section 482 of CrPC has been filed by the applicant against the order dated 10/09/2014 passed by IVth Additional Sessions Judge, Bhind in Criminal Revision No.200/2013 arising out of order dated 29/08/2013 passed by JMFC, Bhind in Unregistered Criminal Complaint case by which the trial Magistrate has dismissed the complaint filed by the applicant under Section 200 of CrPC for offences.

(2.) The complainant had filed a criminal complaint against the respondent no.1 for offences punishable under Section 354-A, 294 and 506-B of IPC.

(3.) It was the case of the applicant that she is working on the post of Peon in the office of DIET, Bhind whereas respondent no.1 is posted as Incharge Princpal, DIET, Bhind. As the applicant is a widow lady and, therefore, the respondent no.1 was continuously harassing her. It is alleged in the complaint that the respondent no.1 was constantly asking her to serve the tea and when the applicant replied that she is always serving the tea, then the respondent no.1 requested her to invite him in her house. The respondent no.1 also used to propose that she should surrender before him, however, she MCRC.10270/2014 was continuously ignoring such offers and was somehow performing the duties. On 27/02/2013, at about 05:20 in the evening, when she was about to leave the office for her house, the respondent no.1 called her in his chamber and after holding her hand, tried to pull her towards himself. The applicant somehow got herself free and rushed out of the chamber of the respondent no.1. The respondent no.1 extended the threat to life in case if any complaint is lodged by the applicant.