- (1.) This revision petition is directed against the order dated 15.9.2015 passed by the Additional Sessions Judge, Kurukshetra.
(2.) The backdrop of the case is necessary to appreciate the issue raised by the petitioner. The victim made a complaint upon which FIR No. 362 dated 4.8.2015 was registered under Section 12 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO' for short) and Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989 ('SC and ST Act' for short) at Police Station Shahbad, District Kurukshetra. Statement of one more victim was recorded and challan was presented under Section 12 of the POCSO Act and Section 3(1) (xi) of SC and ST Act.
(3.) Annexure P-1 is the complaint made by the victim on 4.8.2015 and the same reads as under:- "I, (name withheld) studying in 10th standard in Govt. Senior Secondary School, Kalsana. Sh. Anuj Tyagi, the Science Teacher of our school, time and again calls me alone and says that I should befriend him. He also says that in case I do not do it, then he will fail me and that in case I disclose it to anybody else, then I would earn disrepute whereas he would not be looser. Another student named Parvinder Kaur of 11th standard of my school was also harassed by him. Today, I along with my mother and Parvinder Kaur and her father have come present and moved complaint. Action may please be taken.";