Former Wrestling Federation of India Chief and ex-BJP MP Brij Bhushan Sharan Singh has petitioned the Delhi High Court to quash the trial court proceedings related to sexual harassment allegations made by female wrestlers. Brij Bhushan Sharan Singh is seeking the dismissal of the entire case, including the FIR and the trial court’s order that framed charges against him for offences under section 354 and section 354A of IPC concerning five women wrestlers.
In January 2023, multiple female wrestlers accused Singh of sexual exploitation and intimidation, prompting the Delhi Police to file a chargesheet against him and co-accused Vinod Tomar in June. The Rouse Avenue Court charged Brij Bhushan Sharan Singh under the aforementioned IPC sections, as well as under section 506 Part 1(Criminal intimidation), although he was discharged from one complainant’s charges.
Recently, the Rouse Avenue Court presided over by Additional Chief Judicial Magistrate Priyanka Rajpoot, recorded the testimony of one of the complainants, a woman wrestler. The continuation of her deposition has been rescheduled for September 10.
Source PTI
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