Delhi High Court: Suresh Kumar Kait, J., dismissed a criminal revision petition filed by the State against the order of the trial court whereby the accused-respondent discharged from the offence punishable under Section 12 (prevention from sexual harassment) of the Prevention of Children from Sexual Offences Act, 2012.
An FIR was registered against the accused on the complaint of the mother of the minor victim. It was alleged that while the victim was playing with her friends, the accused came to them and said: “do rupees doonga, mere ghar chal, panch minute ki baat hai”. However, none of the girls went with him. The accused was tried and discharged as aforesaid. Aggrieved thereby, the State (represented by Hirein Sharma, APP) preferred the instant revision petition.
The High Court noted that the observations of the trial court that statement of the victim and the complainant, recorded under Section 164 CrPC did not reflect that the accused committed any offensive act upon the victim or he had any sexual intent. It was further observed that the main ingredient of Section 12 of the POCSO Act, i.e., sexual intent, was missing in the entire act of the accused and, therefore, the prima facie offence of sexual harassment was not made out against him and he was accordingly discharged.
The High Court noted that the victim, in her statement, had not stated anything regarding any sexual intent or sexual assault; the FIR was registered on the statement made by her mother, wherein she had made some allegations against the accused.
The High Court was of the opinion that the fact remains that the victim did not mention any act of sexual assault or sexual intent, therefore, there was no illegality or perversity in the order passed by the trial court thereby discharging the accused. Finding no merits in the instant petition, the Court dismissed the same. [State v. Anil, 2019 SCC OnLine Del 10995, decided on 06-11-2019]