ASHA RANI Vs. KAPIL DEV

JUDGEMENT

(1.) The applicant is seeking leave to challenge the judgment dated 28.02.2014 by virtue of which the trial court has ordered acquittal in the complaint filed by her against the respondent.

(2.) A complaint was filed against the respondent by a Anganwari worker. The allegations levelled by the complainant are that on 09.03.2009 respondent who then was posted as Child Development and Project Officer came to the Anganbari Centre, Phirni Majra where she was posted. She was sent inside the room to check the feed. The respondent followed her and made an attempt to rape her but she managed to come out of the room. It was averred that at that time driver of respondent and a helper in the Centre and one Chaman Lal were present. The complainant narrated the incident to the wife of the respondent and then to the higher authorities, upon which she was threatened by the respondent. After his retirement on 03.06.2009 the respondent started levelling false allegations concerning her chastity. The matter was reported to the higher authorities, but no action was taken.

(3.) It was further averred that she made a complaint to MLA Balachaur on 26.12.2009 which was forwarded to the police and the parties were called in the office of DSP Balachaur on 08.02.2010. The Officer was not there and the complainant and her son Kulwinder Singh came out of the office and her son went to bring the scooter. The complainant was standing at the gate of Court Complex adjoining DSP office when respondent came upto her and fondled her breast and asked her to cooperate otherwise he would rape her. It was done with an intention to defame the complainant in the public.