ROHITASHWA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An interesting point in an uninteresting case is involved where the accused after entering into the premises of a friend for a courtesy visit shows discourtesy by trying to outrage the modesty of his friend cum a subordinate officer's wife.

(2.) The accused Rohitashwa Kumar was working as Superintendent of Police, Bikaner, when he visited the residence of Additional Superintendent of Police Shri R.D. Goyal. The prosecution case is that the accused first demanded that he would like to drink liquor, which was served by Shri Goyal. During this period, orderly Umesh Kumar brought a complaint of Peerukhan, which was handed over to Shri Goyal by Shri Rohitashwa Kumar and the latter was asked to listen to the grievances of the complainant and also send some one for getting betel.

(3.) According to the prosecution version, the moment Shri Goyal went outside the drawing room, Shri Rohitashwa Kumar, who was sitting on a sofa, stood up and suddenly caught hold of the wife of Shri Goyal, Smt. Suraj Devi in his arms forcibly and rubbed her breast with his hands. Smt. Suraj Devi did not accept it lightly, and gave a slap to Rohitashwa Kumar, who in turn, pushed Smt. Suraj Devi on the sofa. Shri Rohitashwa Kumar rushed out of the room, took the jeep and then ran away in the jeep. When Shri Goyal came back and entered his drawing room, Smt. Suraj Devi related to him the unfortunate pathetic story, on which, Shri Goyal went to the residence of S. P. Shri Rohitashwa Kumar, who was not available there. Then Shri Goyal went to the Deputy Inspector General of Police, Bikaner and made the complaint.