VINOD KUMAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) Prayer in this petition is for issuance of directions to the respondents to register an FIR under Section 154 of the Code of Criminal Procedure (for short 'Cr.P.C.') against the accused persons.

(2.) Learned counsel for the petitioner submits that the petitioner is a victim of exploitation by the police administration and his cousin sister was allegedly raped by five Constables of Chandigarh Police and thereafter, the petitioner and his cousin sister lodged FIR No.507 dated 19.12.2013 under Sections 34, 341, 354, 376, 376-D IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012, at Police Station Sector-11, Chandigarh. It is further submitted that thereafter, the petitioner and other held demonstrations in this regard but the petitioner, who was working as Teacher on contract basis, was terminated from the service under the influence of the police officials.

(3.) Learned counsel for the petitioner has submitted that the police officials, who are accused in the FIR, are threatening the petitioner and therefore, he has shifted to Mumbai. Learned counsel has laid emphasis on an incident of 06th July, 2014, in which the petitioner was riding a scooter and when reached at the roundabout/crossing of Sector-44, Chandigarh, he was stopped by four policemen and he was physically assaulted. They caught him hold with his neck, hips and even touched his private parts in a sexually explicit manner. Thereafter, the petitioner was dragged in a police van and was given beatings.