Supreme Court: In a petition filed by women wrestlers alleging the sexual harassment by Wrestling Federation of India (WFI) President Brij Bhushan Sharan Singh, the three Judge Bench comprising of CJI Dr. Justice DY Chandrachud, P.S Narasimha and J.B. Pardiwala, JJ., disposed of the proceedings after taking into account the FIR filed by the Delhi Police against Bhushan.
Several wrestlers including Bajrang Punia, Vinesh Phogat, Sakshi Malik had staged a protest at Jantar Mantar against the three-time WFI President and BJP MP from Kaiserganj- Brij Bhushan for sexually assaulting a minor girl. Thereafter, the women wrestlers had filed a petition before the Court seeking strict action against Brij Bhushan, claiming that they were unsafe and sought security for the minor girl, who was allegedly harassed.
The Court in its earlier order had directed the Commissioner of Police, Delhi to assess the threat and provide adequate security for the minor girl.
The Court, while hearing the petition on 04-05-2023, noted that FIRs were registered by Delhi Police on 28-04-2023, against Brij Bhushan and that adequate security was provided to the seven complainants. The Court also expressed their concern about the proper investigation of the case.
The case was disposed of by the Court saying that the purpose of the petition has been served as the FIR was registered and security was provided to the complainants.
The Court also said that the petitioners were at liberty to approach the Magistrate or the Delhi High Court for any further grievances.
[XYZ v. State NCT of Delhi, Writ Petition(s)(Criminal) No(s).189/2023, Decided on 04-05-2023]
Source: Press
