SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) A case by way of FIR No.40 dated 31.01.2017 under Sections 354 and 341 of the Indian Penal Code and Section 8 of the POCSO Act was got registered by complainant, a 16 years old girl student of a school. In her complaint, the complainant alleges that she was taking coaching and while going and coming from her home to the coaching centre, from the last 5/6 days, she was being stalked by a boy who was trying to disturb her. The complainant confided this fact in her mother and who, when confronted the boy, namely, Sandeep Singh, the latter assaulted her as well, leading to the registration of the present case.

(3.) Upon presentation of the challan vide order dated 02.05.2017, the Court of the learned Judge, Special Court, SAS Nagar, Mohali framed charges against the accused for the commission of offences under Sections 354 and 341 of the Indian Penal Code and Section 8 of the POCSO Act while dismissing his application for his discharge vide order dated 02.05.2017. The accused/petitioner has challenged the same in this revision petition.