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Delhi Court on Saturday framed molestation charges against former TERI chief RK Pachauri in an alleged case of sexual harassment lodged by his former colleague. The trial for Pachauri’s offence is put on by Metropolitan Magistrate Charu Gupta punishable under sections 354(outraging modesty), 354A(making physical contact unwelcome and sexually coloured remarks) and 509 (teasing and using vulgar gesture and actions) of the Indian Penal Code(IPC).
The accused Pachauri pleaded not guilty while his advocate Ashish Dixit claimed for speedy trial after which the matter was put up for proceedings by the court on January 4, 2019.
An FIR was registered on February 13 2015, against Panchauri while he gained an anticipatory bail in the case on March 21, 2015. An earlier order was secured by former TERI chief from Additional District Judge making it mandatory for media houses to publish or telecast the case stating” in any court, the allegations have not been proved and they may not be correct”. The order also stated that “if the information is published in any page with magazine or report then it should be in the middle of the page in bold letters and five times larger than the font in which the article is being published”.
A charge sheet of over 1400 page was filed by the Delhi Police on March 1, 2016, stating there was “sufficient evidence” against Pachauri that he sexually harassed the complainant. A supplementary charge sheet was filed in March 2017 after several deleted e-mails and chats exchanged between the complainants and accused got retrieved. The final report said the retrieved messages were “not fabricated”.
The charge sheet, which was filed a year after the victim lodged complaint said that Pachauri had committed offences under various section of IPC while Pachauri denied all allegations against him.
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