- (1.) Tersely, the facts & material, which need a necessary mention for deciding the instant petition for regular bail and emanating from the record, are that, the prosecutrix (name withheld) filed a complaint on 28.4.2012 in the Court of Area Magistrate, Gurgaon against petitioner-accused Dr.Satbir Singh Sehrawat son of Ganpat Singh, interalia, pleading that she is a divorced woman. She met the petitioner in his office in the year 2005, while he was posted as Block Education Officer (for brevity "the BEO") in Mewat. She was stated to have applied for the post of Guest Teacher. It was alleged that petitioner gave her the option of marking her attendance only on one day in a week. One other teacher (not petitioner) offered to establish sexual relations with her. She made a complaint against him to the petitioner, but he did not take any action against him. Petitioner was claimed to have threatened the complainant that in case, she would not establish sexual relationship with him, he will get her removed from service. Then, he physically exploited her. It was claimed that on 10.9.2008, the complainant was appointed as JBT teacher at village Pali, District Faridabad and petitioner was stated to have got her posted at Tauru on deputation. There, he also establish sexual relationship with her. He also established sexual relationship with her in various hotels in Gurgaon after extending threats to her.
(2.) Leveling a variety of allegations and narrating the sequence of events, in all, the complainant claimed that petitioner-accused has established sexual relationship with her for the last about seven years and repeatedly committed the sexual exploitation with her in general and on 28.4.2012 in particular. In the background of these allegations and in the wake of complaint of the complainant-prosecturix, the present case was registered against petitioner-accused (Dr.Satbir Singh Sehrawat) after a gap of seven years, by way of FIR No.344 dated 19.6.2012, on accusation of having committed the offences punishable under Sections 376, 376-B, 506, 323, 379, 452, 341, 354 and 406 IPC by the police of Police Station City Gurgaon in the manner depicted here-in-above.
(3.) Having exercised and lost his right before Additional Sessions Judge, now the petitioner-accused has preferred the instant petition for the grant of regular bail in the indicated criminal case, invoking the provisions of Section 439 Cr.PC.;