Delhi District Court
Nisha @ Nishat vs Mohammad Shahdad And Others on 8 May, 2025
IN THE COURT OF SH. NAVJEET BUDHIRAJA,
ADDITIONAL SESSIONS JUDGE-02, SOUTH
DISTRICT, SAKET COURTS, NEW DELHI
CT. CASE NO. 505 OF 2021
IN THE MATTER OF
Nisha @ Nishat,
W/o Mohammad Shahdad,
R/o E-13/14, Ground Floor,
Hauz Rani, Malviya Nagar,
New Delhi - 110017. ........ Complainant
Versus
1. Mohamamd Shahdad,
S/o Sh. Irshad Ahmad
2. Smt. Anisa,
W/o Sh. Irshad Ahmad
3. Irshad
4. Minhaz Ahmad
5. Shahnawaz
All R/o E-13/14, Ground Floor,
Hauz Rani, Malviya Nagar,
New Delhi - 110017. ........ Proposed accused persons
ORDER
Vide this Order I shall decide whether or not there are sufficient grounds for proceeding against the proposed accused persons / respondents and summoning them as accused in the present complaint case.
CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 1 of 18 Digitally signed NAVJEET by NAVJEET BUDHIRAJ BUDHIRAJ Date: 2025.05.08 12:09:44 +0530
2. The case of the complainant is that she belongs to 'Balmiki Community' which comes under the Scheduled Caste category. She married respondent no. 1 Mohd. Shahdad in accordance with Muslim rites and customs after converting to Islam. A son and a daughter were born out of the said wedlock. After few months of a peaceful married life, all the respondents started inflicting mental and physical cruelty upon her as she is Hindu and belongs to SC category. The respondents no. 2 to 5 are Ms. Anisa (mother-in-law), Sh. Irshad Ahmad (father-in-law), Sh. Minhaz Ahmad (Jeth) and Sh. Shahnawaz (Dewar), who all in collusion with each other abused, harassed, tortured and beaten up the complainant . Due to the said act of the respondents, complainant lodged a complaint at PS Malviya Nagar and other authorities and on inquiry conducted by the police officials the said allegations were proved true. While the complainant filed a Domestic Violence Act (DV Act) case against the respondents, a First Information Report (FIR) was lodged against her by them. With intervention of family members, a settlement was arrived at by which 50% undivided share in the property no. E-13/14, Upper Ground Floor, Hauz Rani, New Delhi was to be given to the complainant after the death of her father-in- law Irshad. On the basis of this settlement, all the cases including the FIRs were disposed of/withdrawn.
3. It is further the case of the complainant that the marriage between the complainant and respondent no. 1 was dissolved by way of decree of divorce dated 23.02.2012 under CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 2 of 18 Section 28 (1) & (2) of Special Marriage Act, 1954 (SMA No. 03/2012). After the divorce, respondent no. 1 lured her into remarrying him. Accordingly, Nikaah was again performed on 06.08.2012 according to Muslim rites and customs. It is alleged that the respondents again started harassing her and beating her up. On 10.12.2019, respondent no. 1 again pronounced first talaq after which the complainant re-embraced Hindu religion, started practicing and following Hinduism. After re-embracing Hinduism, she also got Scheduled Caste certificate dated 29.07.2016 issued in her favour by the Government of Delhi. It is further alleged that since the day of her marriage, respondents have been insulting, intimidating and humiliating her and have been hurling casteist slurs at her.
4. It is further alleged that on 09.02.2020, respondents came to the house of the complainant, used abusive words for her and threatened her. It is further alleged that with the intention to humiliate her, the respondents used casteist slur against her outside the house of the complainant and said, "tum jaise neech jaati (Bhangi) ke log humare yahan uchh jaati ke logon me bahu ban ne ki koshi kart ho aur iska anjaam tum phele bhi bhugat chuki ho aur ab bhavishya me bhi iska anjam khatarnak honge ki tumhari peedhi dar peedhi yaad rakhegi". Respondents repeatedly called her "Bhangi" with intention to defame, malign and downgrade the image of the complainant and also called her "Bhangan" in front of the neighbours. Respondent Minhaz Ahmad also used defamatory CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 3 of 18 and derogatory words against the complainant by saying "neech jaati ki aurat (Bhangi) teri auqaat humare ghar me bahu ke roop me rehne ke liye nahi hai isliye yeh sapna dekhna chhod de tere aur tere parivar ke liye yehi achha hoga".
5. Complainant further alleged that in order to downgrade and malign her image, her mother-in-law Anisa also used casteist remarks in front of several public persons and said "Bhangan ki jageh humare parivar me nahi hai jahan par tumhari jageh hai wahi par jakar raho aur jo tumhara kaam he wo kaam karo". Respondent Shahdad also supported his family members and humiliated the complainant by saying "tum neech jaati (Bhangi) ki aurat ko hum sab aisa sabak sikhayenge ki tu aur tere parivar wale hamesha yaad rakhenge". Due to the said act of the respondents, complainant suffered mental trauma, shock and depression and even she was abetted to commit suicide by the respondents. She also alleged the respondents also hurled the abuses to her by saying "jakar kahin zeher kha kar mar ja aur hume apni surat mat dikhana kyunki humare izzat aur shohratdar privar me tumhari jaisi neech, kulta aur neech jati (bhangi) ke logon ki koi jageh nahi he".
6. Further, on 12.02.2020 at about 05:00 PM, respondent no. 1 again used vulgar and derogatory words for the complainant and said "agar teri jageh ko izzat wala hota to woh bhi zeher khakar ya aatmhatya karke mar gaya hota". He also gave sleeping pills to the complainant and said "yeh khakar mar ja aur hume azaad karde CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 4 of 18 kyunki tumhari wajeh se humara jeen haraam samaj me ho chuka hai hum ab muh dikhane layak kahin par bhi nahi rahe". All the relatives and friends of the respondents were very well aware about the caste of the complainant. Complainant further alleged that due to the constant mental and physical torture as well as humiliation, trauma, pain and depression, she once consumed sleeping pills given by the accused and called the police on 100 number. Police reached at the spot and on seeing her condition, took her to AIIMS Trauma Centre where she was got medically examined. After getting discharge from the hospital, complainant lodged a complaint with SHO PS Tigri and other authorities but no action was taken against the respondents and FIR was also not registered. Thereafter, the complainant filed the present complaint case along with application under Section 156(3) of the Code of Criminal Procedure, 1973 (Cr.P.C.)
7. Vide Order dated 29.11.2021, application under Section 156(3) Cr.P.C. of the complainant was dismissed by Ld. Predecessor of this Court. However, cognizance was taken and matter was listed for pre-summoning evidence.
8. Complainant Ms. Nisha examined herself as CW1. She deposed that she was born and brought up as Hindu and belongs to Balmiki Community which comes under Schedule Caste category. She fell in love with Mohd. Shahdad (respondent) who is Muslim. But she never converted herself into Muslim religion. After the CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 5 of 18 marriage she lived peacefully for sometime but thereafter, accused persons started treating her with mental and physical cruelties only due to the fact that she is Hindu and belongs to SC category. Irshad Ahmed (father in law), Anisa Begum (Mother in law), Minhaz Ahmed (Jeth), Shahnawaz (devar) and Shahdad (husband) in collusion with each other abused, harassed, tortured and beaten her up. Thereafter, CW1 lodged a complaint in PS Malviya Nagar and other authorities and also filed a complaint U/s 12 DV Act against the accused persons. Accused persons also got registered false and frivolous FIR against CW1/complainant. After that complainant got compromised all the cases including FIR which were disposed of/ withdrawn. Thereafter, the marriage of CW1 was dissolved by way of mutual consent as her husband has fear that he and his family may be prosecuted in future as he had married a Hindu girl. Further deposition of CW1/Complainant recorded on 21.04.2022 is as under :
"I applied for the job for which I was carrying a SC certificate in my hand which was seen by my husband. And thereafter, I was standing at the ground floor where my husband called his mother, father and brother and told them that "Yeh toh Bhangan hai yeh baat isne hume nahi btayi" and they all started shouting at me due to which nearby people gathered and in front of them they all abused and said "Yeh ladki Bhangi hai or humare ghar mein nahi reh sakti hum sabki jaan pehchan bhot unche logo mein CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 6 of 18 hai agar yeh pata lagega ki yeh bhangan humare ghar mein reh rahi hai to humari bezatti ho jayegi".
9. In her deposition recorded on 05.05.2022, CW1 deposed as under :
"After knowing that I belong to Balmiki Community the all above said persons abused and shouted at me due to which neighbors gathered and said that "ke tere jaisi bhangan ki jagaha hamare parivar mai nahi hain, wahi jakar raho aur jo tumhara kaam hai wahi karo".
My husband Shahdad also supported his family and abused me alongwith his family members he caused mental and physical torture, humiliation by using defamatory and derogatory caste indexed words due to which I suffered with mental trauma shocked and depression.
I was also abated to commit suicide by accused persons for being my belonging to lower caste and they all said "kahi jakar jehar kha kar mar ja or aakar apni surat mat dikhana, hamare parivar me tere jaise nich kulta or neechi jaati (bhangi) ke logo ki koi jarurat nahi hai."
10. CW1/Complainant further deposed that her husband i.e. respondent no. 1 used to give sleeping pills to her and pressurize her CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 7 of 18 to take them and she took the same. She lodged a complaint to SHO PS Malviya Nagar/ DCP Hauz Khas and other authorities through post on 17.02.2022 Ex. CW 1/ A, her complaint before this Court is Ex. CW1/B, her caste certificate is Ex. CW1/C and her marriage certificate is Mark A.
11. An application under Section 348 BNSS, 2023 (under Section 311 Cr.P.C.) was also moved on behalf of the complainant for re-examining her, which was allowed by this Court vide Order dated 29.11.2024. In her re-examination, CW1 stated that on 12.02.2020, she called on 100 number and PCR officials reached at the spot and took her to AIIMS Trauma Centre where she got medical treatment vide UHID No. 105080381 Ex. CW1/E (OSR) (Colly).
12. CW2 is Sh. Israr who used to visit the house of the complainant as her husband, namely, Shahdad was working with him in the business of property dealing involving letting out of the property and sale and purchase of the property. Whenever he used to visit the house of the complainant he saw that Shahdad along with his other family members used defamatory, derogatory and abusive words to the complainant and threatened her. Lastly, in the month of February 2020, CW2 was passing through the house of the complainant i.e. E-13/14, Hauz Rani, Malviya Nagar and he saw that people were gathered out side the house of the complainant. CW2 stopped there and saw that the husband of the complainant and CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 8 of 18 other family members including males and females were fighting with the complainant and abusing her. He tried to stop them but they pushed CW2 and asked CW2 to stay away as it was their internal matter and abused him and said, "ye to bhangan hai neechi jaat ki, tu ise nahi janta, ise to hum bhaga denge, is neechi jaat ki aurat ke aukat nahi ke hum bade logo ki bahu ke roop me rahe, agar tu beech me aya to tujhe bhi dekh lenge". They also said that, "bhagao iss bhangan ko hamare ghar se, iski hamare parivar me koi zarurat nahi hai, apni jati ke logo ke beech jakar rahe". The father-in-law of the complainant, namely, Irshad Ahmad said that he was a gazetted officer and that he would throw her out of his house with the help of his high level contacts. Shahnawaz, the younger brother of the husband of the complainant also supported his father and elder brothers and said that, "is bhangan ko bhagao hamare ghar se ise hum rehne nahi denge, chahe hume kuch bhi karna pade par ye neechi jaat ki aurat hamare ghar me nahi rahegi". CW2 alongwith other persons tried to save the complainant but the family members of the husband of the complainant abused all of them and said that if they were supporting her, they should take her away with them and keep that lower caste female at their house. The brothers of the husband of the complainant, namely, Shahnawaz and Shibli who is doctor by profession and father-in-law, namely, Irshad Ahmad abused the complainant using defamatory, derogatory words by saying, "chale jao yaha se nahi to iss bhangan ke sath sath tum logo ka bhi ilaj karwa denge".
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13. No other witness was got examined by the complainant and her evidence was closed.
14. I have given audience to the complainant and have cogitated the record carefully.
15. The complainant has sought to summon the respondents for the offences under Section 3(1)(xi) (xii) (in the amended Act, 3(1)(r)(s)) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC & ST Act) and 323/341/498A/406/420/120B/34 of the Indian Penal Code, 1860 (IPC).
16. Before coming to the grips of the evidence tendered by the complainant, let us evaluate the complaint proffered by her before the Court.
17. The gravamen of the complainant, as extracted from the complaint, inter alia, is that after her divorce with respondent no. 1, she was lured to remarry him as he assured her to keep her happy and to not harass her in future following which their Nikah was again performed on 06.08.2012. However, on 10.12.2019, respondent no. 1 again pronounced first talaq to the complainant whereafter the complainant re-embraced the Hindu religion and got issued her scheduled caste certificate no. 90510000550132 dated 29.07.2016 by the Government of Delhi.
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18. Complainant alleged in her complaint that on 09.02.2020, respondents Shahdad, Anisa, Irshad, Minhaz and Shahnawaz came to her house, abused her, threatened her and outside of her house, used caste related words "tum jaise neech jaati (Bhangi) ke log humare yahan uchh jaati ke logon me bahu ban ne ki koshi kart ho aur iska anjaam tum phele bhi bhugat chuki ho aur ab bhavishya me bhi iska anjam khatarnak honge ki tumhari peedhi dar peedhi yaad rakhegi". But it is pertinent to note that the complainant has levelled generic allegations against all the respondents and it is not comprehensible from the complaint as to out of the five respondents who uttered those casteist remarks or that all of them uttered the same remarks. It is beyond comprehension that all the respondents would have used the same alleged casteist remarks contemporaneously against the complainant. Further, complaint does not reveal that soon after the alleged incident of abuse, threatening and hurling of casteist remarks, complainant made any call to the PCR on 100 number.
19. Complainant further alleged that the respondents with intent to besmirch her by calling her "Bhangan" in front of her neighbours and other public persons and respondent Minhaz Ahmad also used derogatory words by saying "neech jaati ki aurat (Bhangi) teri auqaat humare ghar me bahu ke roop me rehne ke liye nahi hai isliye yeh sapna dekhna chhod de tere aur tere parivar ke liye yehi achha hoga". Again complainant has failed to specify the identity of CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 11 of 18 the neighbours in whose presence the alleged derogatory remarks were made by respondent Minhaz Ahmad. Similarly, the complainant also alleged allegations of making casteist remarks to her in paragraphs 15 and 16 of her complaint but again the complainant does not reveal the identity of the neighbours in whose presence the alleged casteist remarks were made so as to comply with the mandatory requirement of the remarks being made in "public view" as envisaged under Section 3(1)(r)(s) of the SC & ST Act.
20. Further in so far as the allegation of abetment to suicide is concerned, again the complaint is silent as to when the alleged act of abetment to suicide was committed by the respondents. Also, the complainant has failed to explain as to how all the respondents have used the similar words towards alleged act of inciting her to commit suicide. Further, the complainant has also specified a date and time of one incident that allegedly occurred on 12.02.2020 at about 05:00 PM that respondent no. 1 gave her sleeping pills and said "agar teri jageh koi izzat wala hota to woh bhi zeher khakar ya aatmhatya karke mar gaya hota", however, her MLC Ex. CW1/E (Colly) reveals that she took tablet Clonazepam 0.5 mg after her fight with her husband. There is no indication from the MLC that her husband instigated her to consume the said tablets. The MLC further reveals that the complainant was having history of depression and was also referred to S R Psychiatrist. Thus, in view of these circumstances, the allegation of offence of abetment to suicide against the CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 12 of 18 respondents does not get substantiated.
21. Embarking now on the analysis of the evidence tendered by the complainant. The complainant is stated to be belonging to Balmiki Community which comes under the Scheduled Caste category. The alleged incriminating circumstances as culled out from the complainant's evidence as CW1 is that once she was standing on the ground floor where her husband called his mother, father and brother and told them " yeh toh Bhangan hai yeh baat isne hume nahi btayi" and that they all started shouting at her due to which nearby people gathered and in front of them they all abused and said "yeh ladki Bhangi hai or humare ghar mein nahi reh sakti hum sabki jaan pehchan bhot unche logo mein hai agar yeh pata lagega ki yeh bhangan humare ghar mein reh rahi hai to humari bezatti ho jayegi". It is further culled out from her deposition that after knowing that she belongs to Balmiki community, all the above- said persons abused and shouted at her due to which neighbours gathered and said "ke tere jaisi bhangan ki jagaha hamare parivar mai nahi hain, wahi jakar raho aur jo tumhara kaam hai wahi karo". She further deposed that she was abetted to commit suicide by the respondents for belonging to lower caste as they all said " kahi jakar jehar kha kar mar ja or aakar apni surat mat dikhana, hamare parivar me tere jaise nich kulta or neechi jaati (bhangi) ke logo ki koi jarurat nahi hai".
22. To embolden her testimony, complainant also examined CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 13 of 18 CW2 Sh. Israr as per whom, he used to visit the house of the complainant as her husband Shahdad was working with him in the business of property dealing and he knew family members of Shahdad including his brothers and father. CW2 further testified that whenever he used to visit the house of the complainant, he saw that Shahdad along with his other family members used defamatory derogatory and abusive words to the complainant and threatened her. In the month of February 2020, while he was passing through the house of the complainant, he saw that people were gathered outside the house of the complainant, he stopped and saw that husband of the complainant and other family members including males and females were fighting with the complainant and abusing her. He tried to stop them but they pushed him and asked him to stay away as it was their internal matter and said "ye to bhangan hai neechi jaat ki, tu ise nahi janta, ise to hum bhaga denge, is neechi jaat ki aurat ke aukat nahi ke hum bade logo ki bahu ke roop me rahe, agar tu beech me aya to tujhe bhi dekh lenge". They also said "bhagao iss bhangan ko hamare ghar se, iski hamare parivar me koi zarurat nahi hai, apni jati ke logo ke beech jakar rahe". CW2 further testified that all the family members used to reside in the same house and other family members who were residing in the nearby houses also gathered there and they abused the complainant and said "bhagao iss bhangan ko hamare ghar se, iski hamare parivar me koi zarurat nahi hai, apni jati ke logo ke beech jakar rahe". He further testified that Shahnawaz, the younger brother of the husband of the complainant also supported his father and elder brothers and said "is bhangan ko CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 14 of 18 bhagao hamare ghar se ise hum rehne nahi denge, chahe hume kuch bhi karna pade par ye neechi jaat ki aurat hamare ghar me nahi rahegi". Towards the end of the testimony, CW2 testified that the brothers of the husband of the complainant, namely, Shahnawaz and Shibli who is doctor by profession and father-in-law, namely, Irshad Ahmad abused the complainant using defamatory, derogatory words by saying "chale jao yaha se nahi to iss bhangan ke sath sath tum logo ka bhi ilaj karwa denge".
23. Upon gingerly poring over the testimony of complainant/CW1, it is discerned that earlier she had filed a complaint under Section 12 of the DV Act against the respondents and due to the intervention of common friend, well wishers and relatives, the matter got compromised and all the cases were disposed of / withdrawn. Her testimony further unveils that her marriage was dissolved by way of mutual consent. Thus, it is not clearly culled out from the testimony of complainant/CW1 as to when admittedly her marriage was dissolved by way of mutual consent, when did all the afore-mentioned alleged incidents of making casteist remarks were committed by the respondents. The testimony of the complainant/CW1 is bereft of the dates of occurrence of the alleged incident. Further, complainant/CW1 has also alleged that all the respondents started shouting at her and abused by uttering remarks "yeh ladki Bhangi hai or humare ghar mein nahi reh sakti hum sabki jaan pehchan bhot unche logo mein hai agar yeh pata lagega ki yeh bhangan humare ghar mein reh rahi CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 15 of 18 hai to humari bezatti ho jayegi", however, it is difficult to conceive that all the respondents uttered the similar remarks in unison. The complainant / CW1 was obligated to cull out the specific role of the each respondent in making of casteist remarks.
24. Further, it is pertinent to note that the alleged casteist remarks as stated in the complaint are not in alignment with what has been testified by the complainant in her examination-in-chief. It is palpable that there are marked differences between the utterances on the part of the respondents as alleged in the complaint and the evidence of the complainant.
Comparison
Complaint Evidence of CW1
➢ In paragraph 13, it is ➢ "yeh toh Bhangan hai yeh
mentioned that "tum jaise baat isne hume nahi
neech jaati (Bhangi) ke btayi".
log humare yahan uchh
jaati ke logon me bahu ➢ "yeh ladki Bhangi hai or
ban ne ki koshi kart ho aur humare ghar mein nahi reh
iska anjaam tum phele bhi sakti hum sabki jaan
bhugat chuki ho aur ab pehchan bhot unche logo
bhavishya me bhi iska mein hai agar yeh pata
anjam khatarnak honge ki lagega ki yeh bhangan
tumhari peedhi dar peedhi humare ghar mein reh rahi
yaad rakhegi". hai to humari bezatti ho
jayegi".
➢ In paragraph 14, it is
mentioned that "neech ➢ "ke tere jaisi bhangan ki
jaati ki aurat (Bhangi) teri jagaha hamare parivar mai
auqaat humare ghar me nahi hain, wahi jakar raho
bahu ke roop me rehne ke aur jo tumhara kaam hai
CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 16 of 18
liye nahi hai isliye yeh wahi karo".
sapna dekhna chhod de
tere aur tere parivar ke ➢ "kahi jakar jehar kha kar
liye yehi achha hoga". mar ja or aakar apni surat
mat dikhana, hamare
➢ In paragraph 15, it is parivar me tere jaise nich
mentioned that "Bhangan kulta or neechi jaati
ki jageh humare parivar (bhangi) ke logo ki koi
me nahi hai jahan par jarurat nahi hai".
tumhari jageh hai wahi par
jakar raho aur jo tumhara
kaam he wo kaam karo".
➢ In paragraph 16, it is
mentioned that "tum
neech jaati (Bhangi) ki
aurat ko hum sab aisa
sabak sikhayenge ki tu aur
tere parivar wale hamesha
yaad rakhenge"
25. Further, upon considering the testimony of CW2 Sh. Israr, he is professed to have witnessed the events which happened in the month of February 2020 wherein all the family members of the respondents family gathered and abused the complainant by saying "bhagao iss bhangan ko hamare ghar se, iski hamare parivar me koi zarurat nahi hai, apni jati ke logo ke beech jakar rahe" , however, these caste related utterances as alleged by CW2 are no in consonance with the utterances as alleged by the complainant/CW1. Further, CW2 has also specifically alleged that Shahnawaz, younger brother of the husband of the complainant said "is bhangan ko bhagao hamare ghar se ise hum rehne nahi denge, chahe hume kuch CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 17 of 18 bhi karna pade par ye neechi jaat ki aurat hamare ghar me nahi rahegi" but complainant did not impute any specific allegation against Shahnawaz of making the afore-said casteist remarks. Thus, the testimony of complainant/CW1 and CW2, being on distinct lines, in so far as hurling of casteist remarks are concerned, the factum of CW2 Sh. Israr being an eye-witness to the making of alleged casteist remarks comes to be shrouded in doubt, moreso, when complainant neither in her complaint nor in her evidence has whispered about the witnessing of the incident by CW2 Israr.
Conclusion
26. In the result, it is held that the complaint as well as the evidence tendered on behalf of the complainant failed to prima facie establish commission of the offences as alleged against the respondents. Complaint accordingly stands dismissed.
File be consigned to record room.
PRONOUNCED IN OPEN COURT ON THIS 8th DAY OF MAY 2025 NAVJEET by Digitally signed NAVJEET BUDHIRAJ BUDHIRAJ Date: 2025.05.08 12:09:51 +0530 (Navjeet Budhiraja) ASJ-02, South District Saket Courts, New Delhi.
Certified that this Order contains 18 pages and each page bears my Digitally signed signatures.
by NAVJEET NAVJEET BUDHIRAJ BUDHIRAJ Date:
2025.05.08 12:09:55 +0530 (Navjeet Budhiraja) ASJ-02, South District Saket Courts, New Delhi 08.05.2025 CT Case No. 505/2021 Nisha @ Nishat Vs Mohammad Shahdad & Ors Page No. 18 of 18