A Delhi court on Thursday reserved its order for April 26, on whether to frame charges against former Wrestling Federation of India chief and BJP MP Brij Bhushan Sharan Singh. The sexual harassment case against Singh was lodged by six female wrestlers.
The matter was deferred after Singh moved an application before the court seeking further probe into reports of his presence at the WFI office on September 7, 2022. He also said the prosecution's analysis of the call detail records (CDR) has shown that one incident of alleged sexual harassment took place on the said date.
Singh had claimed he was not in the country the day the alleged sexual assault took place.
Advocate Rajiv Mohan for Brij Bhushan also claimed the Delhi Police had not placed the CDR on record.
Singh's plea was opposed by the Delhi Police, which said the former WFI chief had enough time to make these arguments earlier.
Meanwhile, the counsel for the petitioners called Brij Bhushan’s application a 'delaying tactic'.
The judge reserved the order on the issue and posted the matter for April 26.
The Delhi Police had filed its charge sheet against Brij Bhushan on June 15 last year under Sections 354 (assault or criminal force to woman with intent to outrage her modesty), 354A (sexual harassment), 354D (stalking) and 506 (criminal intimidation) of the Indian Penal Code (IPC).
Additional Chief Metropolitan Magistrate Harjeet Singh Jaspal granted bail to Singh and suspended WFI additional secretary Vinod Tomar on July 20 last year.
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