NARINDER SINGH RANDHAWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) One lady aged between 25 to 26 years (name withheld for the sake of privacy) complainant got registered an FIR bearing No. 121 dtd. 6/9/2017 under Ss. 354, 376-D, 420, 406 of IPC and Sec. 3(1)(xii) of SC and ST Act, 1989, with Police Station Sadar Kotkapura, District Faridkot(Annexure P-10) against the present accused/petitioners Narender Singh Randhawa a senior citizen and his son Jasmeet Singh Randhawa.

(2.) The brief allegations in the FIR are to the effect that prosecutrix is working as a TGT Punjabi teacher-cum-Administrative Officer at Guru Gobind Singh Adarsh School Village Pacca, District Faridkot with the petitioners since 7/11/2016. It is alleged that the petitioner No. 1 Narender Singh Randhawa who happens to be the Chairman of the School though had marked presence of the prosecutrix from 01st of October 2016 onwards but kept the salary of this month with himself. It is alleged that petitioner No. 1 misbehaved with the prosecutrix on many occasions in the school premises and on 8/11/2016 took her to a house where he forced the prosecutrix to consume Alcohol and, thereafter, violated her and threatened as well.

(3.) The complainant had further levelled allegations that petitioner No.1 used to call her from her PG accommodation at night a number of times and used to violate her repeatedly. It is claimed that 02 months prior to the registration of the FIR, the prosecutrix alleged that petitioner No.1 asked the complainant to pay Rs.1.00 lac to be given to officials of Punjab Development Board to keep the complainant's job card intact and which she obliged. The complainant has alleged that prior to one month to the registration of the case, the petitioner No. 2 Jasmeet Singh Randhawa called the prosecutrix to his house and told her that whatever used to transpire between the two was without influence or fear. The story further goes that in the month of April that when petitioner No. 1 was behind the bars in some other case, petitioner No.2 Jasmeet Singh Randhawa would call the prosecutrix and used to defile her repeatedly on many occasions. The prosecutrix has alleged that on 19/8/2017 some dispute has arisen between the Chairman and staff of Middumaan School for which Harsimaran Randhawa daughter of petitioner No. 1 who was the principal of Ransih Kalan Adarsh School forced the prosecutrix to make wrong allegations against husband of Principal Sarika Dhawan Principal of Middumaan School to which the complainant refused and claimed that her signatures were obtained on many blank papers. The complainant has also levelled allegations against both the petitioners alongwith Sunita Arora and some other members of Sukh Sagar Welfare Association of humiliation and harassment.