The Judgment of the Court was delivered by
K.S.P Radhakrishnan, J.— Leave granted. Eve-teasing is a euphemism, a conduct which attracts penal action but it is seen, that only in one State, a statute has been enacted, that is, the State of Tamil Nadu to contain the same, the consequence of which may at times be drastic. Eve-teasing led to the death of a woman in the year 1998 in the State of Tamil Nadu which led the Government bringing an Ordinance, namely, the Tamil Nadu Prohibition of Eve-Teasing Ordinance, 1998, which later became an Act, namely, the Tamil Nadu Prohibition of Eve-teasing Act, 1998 (for short “the Eve-teasing Act”). The Statement of Objects and Reasons of the Eve-teasing Act reads as follows:
“Eve-teasing in public places has been a perennial problem. Recently, incidents of eve-teasing leading to serious injuries to, and even death of a woman have come to the notice of the Government. The Government are of the view that eve-teasing is a menace to society as a whole and has to be eradicated. With this in view, the Government decided to prohibit eve-teasing in the State of Tamil Nadu.
2. Accordingly, the Tamil Nadu Prohibition of Eve-teasing Ordinance, 1998 (Tamil Nadu Ordinance 4 of 1998) was promulgated by the Governor and the same was published in the Tamil Nadu Government Gazette Extraordinary, dated 30-7-1998.
3. The Bill seeks to replace the said Ordinance.”
2. We are in this case concerned with a situation where a member of the law enforcement agency, a police personnel, himself was caught in the act of eve-teasing of a married woman leading to criminal and disciplinary proceeding, ending in his dismissal from service, the legality of which is the subject-matter of this appeal.
3. The respondent herein, while he was on duty at the Armed Reserve, Palayamkottai was deputed for Courtallam season bandobust duty on 9-7-1999 and he reported for duty on that date at 8.30 p.m at Courtallam Season Police Outpost. At about 11.00 p.m he visited Tenkasi Bus-stand in a drunken state and misbehaved and eve-teased a married lady, who was waiting along with her husband, to board a bus. The respondent approached that lady with a dubious intention and threatened both husband and wife stating that he would book a case against the husband unless the lady accompanied him. Further, he had disclosed his identity as a policeman. Both husband and wife got panic and complained to a policeman, namely, Head Constable Adiyodi (No. 1368) who was standing along with Head Constable Peter (No. 1079) of Tenkasi Police Station on the opposite side of the bus-stand. They were on night duty at the bus-stand. They rushed to the spot and took the respondent into custody and brought him to Tenkasi Police Station along with the husband and wife. Following that, Complaint No. 625 of 1999 was registered on 10-7-1999 at that police station against the respondent under Section 509 of the Penal Code, 1860 and under Section 4 of the Eve-teasing Act.
4. On 10-7-1999, at about 0125 hrs, the respondent was taken to Government Hospital, Tenkasi for medical examination. There he was examined by Dr N. Rajendran, who issued a certificate of drunkenness, which reads as follows:
“Symptoms at the time of examination:
Breath smells of alcohol, eyes congested, retina expanded, sluggish reaction to light, speech and activities normal, pulse rate 96, blood pressure 122/85. I am of opinion that the above person:
(i) Consumed alcohol but is not under its influence.
Station: Tenkasi
Name: N. Rajendran
Dated: 10-7-1999
sd/-
Civil Surgeon
I am not willing to undergo blood and urine test.
sd/-
S. Samuthiram, PC 388”
5. The respondent was then placed under suspension from 10-7-1999 (FN) as per DO.1360/1999 in C. No. P1/34410/1999 vide order dated 18-7-1999 and departmental proceedings were initiated under Rule 3(b) of the Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955 (in short “the Tamil Nadu Service Rules”) for his highly reprehensible conduct in behaving in a disorderly manner with a married lady in a drunken state at Tenkasi Bus-stand on 9-7-1999. Further, it was also noticed that he was absent from duty from 0700 hrs on 10-7-1999 to 0345 hrs.
6. The Deputy Superintendent of Police, Armed Reserve, Tirunelveli, conducted a detailed domestic enquiry and after examining ten prosecution witnesses and perusing fourteen prosecution documents and after hearing the defence witnesses, submitted a report dated 22-11-1999 finding all the charges proved against the delinquent respondent. The Superintendent of Police, Tirunelveli after carefully perusing the enquiry report dismissed the respondent from service on 4-1-2000.
7. The respondent, aggrieved by the dismissal order, filed OA No. 1144 of 2000 before the Tamil Nadu Administrative Tribunal, Chennai. While the OA was pending before the Tribunal, the Judicial Magistrate, Tenkasi rendered the judgment in STC No. 613 of 2000 on 20-11-2000 acquitting the respondent of all the charges. The judgment of the criminal court was brought to the notice of the Tribunal and it was submitted that, on the same set of facts, the delinquent be not proceeded with in the departmental proceeding. The judgment of this Court in Capt. M. Paul Anthony v. Bharat Gold Mines Ltd. (1999) 3 SCC 679 was also placed before the Tribunal in support of that contention.
8. The Tribunal noticed that both, husband and wife, deposed before the enquiry officer that the respondent had committed the offence, which was supported by the other prosecution witnesses, including the two policemen who took the respondent in custody from the place of incident. Consequently, the Tribunal took the view that no reliance could be placed on the judgment of the criminal court. The OA was accordingly dismissed by the Tribunal vide order dated 23-3-2004.
9. The order was challenged by the respondent in Writ Petition No. 13726 of 2004 before the High Court of Madras. The High Court took the view Writ Petition No. 13726 of 2004 that if a criminal case and departmental proceedings against an official are based on the same set of facts and evidence and the criminal case ended in an honourable acquittal and not on technical grounds, imposing punishment of removal of the delinquent official from service, based on the findings of domestic enquiry would not be legally sustainable. The High Court also took the view that the version of the doctor who was examined as PW 8 and Ext. P-4 certificate issued by him could not be considered as sufficient material to hold the respondent guilty and that he had consumed alcohol, but was found normal and had no adverse influence of alcohol. The High Court, therefore, allowed the writ petition and set aside the impugned order dismissing him from service. It was further ordered that the respondent be reinstated with continuity of service forthwith, with back wages from the date of acquittal in the criminal case, till payment. The State, aggrieved by the said judgment has filed this appeal by special leave through the Deputy Inspector General of Police.
10. Shri C. Paramasivam, learned counsel appearing for the appellant, submitted that the High Court was not justified in interfering with disciplinary proceedings and setting aside the order of dismissal of the respondent. The learned counsel submitted that the High Court overlooked the fact that the standard of proof in a domestic enquiry and criminal enquiry is different. The mere acquittal by the criminal court does not entitle the delinquent for exoneration in the disciplinary proceedings. The learned counsel also submitted that the case in hand is not where punishment of dismissal was imposed on the basis of conviction in a criminal trial and only in such situation, acquittal by a court in a criminal trial would have some relevance. Further, it was also pointed out that, in the instant case, the respondent was not honourably acquitted by the criminal court, but was acquitted since the complainant turned hostile.
11. Shri V.N Subramaniam, learned counsel appearing for the respondent, supported the findings recorded by the High Court. The learned counsel submitted that the judgment of the criminal court acquitting the respondent has to be construed as an honourable acquittal and that the respondent cannot be proceeded with on the same set of facts on which he was acquitted by a criminal court. The learned counsel also placed reliance on the judgment of this Court in Capt. M. Paul case (1999) 3 SCC 679.
12. We may first deal with the departmental proceedings initiated against the respondent.
Departmental proceedings
13. We may indicate that the following were the charges levelled against the respondent in the departmental proceedings and a charge memo dated 24-8-1999 was served on the respondent:
(i) Reprehensible conduct in having behaved in a disorderly manner in a drunken mood at Tenkasi Bus-stand on 9-7-1999 at 2300 hrs;
(ii) Highly reprehensible conduct in eve-teasing Pitchammal (44/1999), w/o Vanamamalai of Padmaneri in the presence of her husband and having approached her with a dubious intention on 9-7-1999 at 2300 hrs and thereby getting involved in a criminal case in Tenkasi Police Station Crime No. 625 of 1999 under Section 509 IPC and Section 4 of the Tamil Nadu Prohibition of Eve-teasing Act, 1998; and
(iii) Highly reprehensible conduct in having absented from duty on 10-7-1999 from 0700 hrs onwards till 0345 hrs.
14. The charges were inquired into by the Deputy Superintendent of Police, Armed Reserve, Tirunelveli. The prosecution examined ten witnesses and fourteen documents were produced. On the side of the defence, DW 1 and DW 2 were examined. After examining the witnesses on either side and after giving an opportunity of hearing, the enquiry officer found all the three charges proved beyond reasonable doubt. PWs 4 and 5, who were Head Constable Adiyodi (No. 1368) of Tenkasi Police Station and Head Constable Peter (No. 1079) of Tenkasi Police Station, clearly narrated the entire incident and the involvement of the respondent, so also PW 6, the Head Constable of Tenkasi Police Station.
15. The enquiry officer clearly concluded that the evidence tendered by the prosecution witnesses, PWs 4, 5 and 6 and prosecution documents 3, 4 and 5 would clearly prove the various charges levelled against him. The Medical Officer of the Government Hospital had also certified that the delinquent had consumed liquor and he was not cooperating for urine and blood tests. The enquiry officer also found that the delinquent ought to have reported for duty at the outpost station on 10-7-1999 at 0700 hrs as per the instruction given to him on 9-7-1999 at 2030 hrs, while he reported for Courtallam season bandobust duty at Season Outpost Police Station. But, it was found that the delinquent had failed to report for duty. Further, he had also indulged in the activity of eve-teasing a married woman. After finding the delinquent respondent guilty of all the charges, the enquiry officer submitted its report dated 22-11-1999.
16. The Superintendent of Police, Tirunelveli concurred with the findings of the enquiry officer and held that the charges were clearly proved beyond reasonable doubt. It was held that the respondent being a member of a disciplined force should not have behaved in a disorderly manner and that too in a drunken state, in a public place, and misbehaved with a married woman. It was held that the said conduct of the respondent would undermine the morale of the police force, consequently, the Superintendent of Police awarded the punishment of dismissal from service on the respondent, vide its proceeding dated 4-1-2000. The respondent then filed an appeal before the Inspector General of Police, which was rejected vide his proceeding dated 10-3-2000. The respondent then filed an application in OA No. 1144 of 2000 before the Tamil Nadu Administrative Tribunal. While the OA was pending, the delinquent was acquitted of the criminal charges.
Criminal proceedings
17. We have indicated that a criminal case was also registered against the respondent by Tenkasi Police Station being Crime No. 625 of 1999 under Section 509 IPC and Section 4 of the Eve-teasing Act, 1998, which was registered as STC No. 613 of 2002 before the Judicial Magistrate, Tenkasi. Before the criminal court, PW 1 and PW 2, the husband and the wife (victim) turned hostile. The prosecution then did not take steps to examine the rest of the prosecution witnesses. Head Constable Adiyodi (No. 1368) and Head Constable Peter (No. 1079) of Tenkasi Police Station were crucial witnesses. The facts would clearly indicate that it was the abovementioned Head Constables who took the respondent to Tenkasi Police Station along with PWs 1 and 2, though PWs 1 and 2 had clearly deposed before the enquiry officer of the entire incident including the fact that the abovementioned two Head Constables had taken the respondent along with PWs 1 and 2 to Tenkasi Police Station. The criminal court took the view that since PW 1 and PW 2 turned hostile, the criminal case got weakened. The prosecution, it may be noted also took no step to examine the Head Constables by name 1368 Adiyodi and 1079 Peter of Tenkasi Police Station, so also the doctor, PW 8 before the criminal court. It was under such circumstances that the criminal court took the view that there is no evidence to implicate the respondent-accused, consequently, he was found not guilty under Section 509 IPC read with Section 4 of the Eve-teasing Act and was, therefore, acquitted.
18. We may indicate that before the order of acquittal was passed by the criminal court on 20-11-2000, the departmental enquiry was completed and the respondent was dismissed from service on 4-1-2000. The question is: when the departmental enquiry has been concluded resulting in the dismissal of the delinquent from service, whether the subsequent finding recorded by the criminal court acquitting the respondent delinquent will have any effect on the departmental proceedings?
19. The propositions which the respondent wanted to canvass placing reliance on the judgment in Capt. M. Paul Anthony case (1999) 3 SCC 679 read as follows:
“(i) Departmental proceedings and proceedings in a criminal case can proceed simultaneously as there is no bar in their being conducted simultaneously, though separately.
(ii) If the departmental proceedings and the criminal case are based on identical and similar set of facts and the charge in the criminal case against the delinquent employee is of a grave nature which involves complicated questions of law and fact, it would be desirable to stay the departmental proceedings till the conclusion of the criminal case.
(iii) Whether the nature of a charge in a criminal case is grave and whether complicated questions of fact and law are involved in that case, will depend upon the nature of offence, the nature of the case launched against the employee on the basis of evidence and material collected against him during investigation or as reflected in the charge-sheet.
(iv) The factors mentioned at (ii) and (iii) above cannot be considered in isolation to stay the departmental proceedings but due regard has to be given to the fact that the departmental proceedings cannot be unduly delayed.
(v) If the criminal case does not proceed or its disposal is being unduly delayed, the departmental proceedings, even if they were stayed on account of the pendency of the criminal case, can be resumed and proceeded with so as to conclude them at an early date, so that if the employee is found not guilty his honour may be vindicated and in case he is found guilty, the administration may get rid of him at the earliest.”
20. This Court in Southern Railway Officers Assn. v. Union of India (2009) 9 SCC 24 held that acquittal in a criminal case by itself cannot be a ground for interfering with an order of punishment imposed by the disciplinary authority. The Court reiterated that the order of dismissal can be passed even if the delinquent officer had been acquitted of the criminal charge.
21. In State Bank of Hyderabad v. P. Kata Rao (2008) 15 SCC 657 this Court held that there cannot be any doubt whatsoever that the jurisdiction of the superior courts in interfering with the finding of fact arrived at by the enquiring officer is limited and that the High Court would also ordinarily not interfere with the quantum of punishment and there cannot be any doubt or dispute that only because the delinquent employee who was also facing a criminal charge stands acquitted, the same, by itself, would not debar the disciplinary authority in initiating a fresh departmental proceeding and/or where the departmental proceedings had already been initiated, to continue therewith. In that judgment, this Court further held as follows:
“20. The legal principle enunciated to the effect that on the same set of facts the delinquent shall not be proceeded in a departmental proceedings and in a criminal case simultaneously, has, however, been deviated from. The dicta of this Court in Capt. M. Paul Anthony v. Bharat Gold Mines Ltd. (1999) 3 SCC 679 however, remains unshaken although the applicability thereof had been found to be dependent on the fact situation obtaining in each case.”
22. In a later judgment of this Court in Karnataka SRTC v. M.G Vittal Rao (2012) 1 SCC 442 this Court after a detailed survey of various judgments rendered by this Court on the issue with regard to the effect of criminal proceedings on the departmental enquiry, held that the disciplinary authority imposing the punishment of dismissal from service cannot be held to be disproportionate or non-commensurate to the delinquency.
23. We are of the view that the mere acquittal of an employee by a criminal court has no impact on the disciplinary proceedings initiated by the Department. The respondent, it may be noted, is a member of a disciplined force and non-examination of two key witnesses before the criminal court that is Adiyodi and Peter, in our view, was a serious flaw in the conduct of the criminal case by the prosecution. Considering the facts and circumstances of the case, the possibility of winning over PWs 1 and 2 in the criminal case cannot be ruled out. We fail to see, why the prosecution had not examined Head Constable Adiyodi (No. 1368) and Peter (No. 1079) of Tenkasi Police Station. It was these two Head Constables who took the respondent from the scene of occurrence along with PWs 1 and 2, husband and wife, to Tenkasi Police Station and it is in their presence that the complaint was registered. In fact, the criminal court has also opined that the signature of PW 1 (complainant husband) is found in Ext. P-1 complaint. Further, the doctor, PW 8 has also clearly stated before the enquiry officer that the respondent was under the influence of liquor and that he had refused to undergo blood and urine tests. That being the factual situation, we are of the view that the respondent was not honourably acquitted by the criminal court, but only due to the fact that PW 1 and PW 2 turned hostile and other prosecution witnesses were not examined.
Honourable acquittal
24. The meaning of the expression “honourable acquittal” came up for consideration before this Court in RBI v. Bhopal Singh Panchal (1994) 1 SCC 541, (1994) 26 ATC 619. In that case, this Court has considered the impact of Regulation 46(4) dealing with honourable acquittal by a criminal court on the disciplinary proceedings. In that context, this Court held that the mere acquittal does not entitle an employee to reinstatement in service, the acquittal, it was held, has to be honourable. The expressions “honourable acquittal”, “acquitted of blame”, “fully exonerated” are unknown to the Code of Criminal Procedure or the Penal Code, which are coined by judicial pronouncements. It is difficult to define precisely what is meant by the expression “honourably acquitted”. When the accused is acquitted after full consideration of prosecution evidence and that the prosecution had miserably failed to prove the charges levelled against the accused, it can possibly be said that the accused was honourably acquitted.
25. In R.P Kapur v. Union of India AIR 1964 SC 787 it was held that even in the case of acquittal, departmental proceedings may follow where the acquittal is other than honourable. In State of Assam v. Raghava Rajgopalachari 1972 SLR 44 (SC) this Court quoted with approval the views expressed by Lord Williams, J. in Robert Stuart Wauchope v. Emperor ILR (1934) 61 Cal 168 which is as follows: (Raghava case 1972 SLR 44 (SC), SLR p. 47, para 8)
“8. … ‘The expression “honourably acquitted” is one which is unknown to courts of justice. Apparently it is a form of order used in courts martial and other extrajudicial tribunals. We said in our judgment that we accepted the explanation given by the appellant, believed it to be true and considered that it ought to have been accepted by the government authorities and by the Magistrate. Further, we decided that the appellant had not misappropriated the monies referred to in the charge. It is thus clear that the effect of our judgment was that the appellant was acquitted as fully and completely as it was possible for him to be acquitted. Presumably, this is equivalent to what government authorities term “honourably acquitted”.’” (Robert Stuart case ILR (1934) 61 Cal 168, ILR pp. 188-89)
26. As we have already indicated, in the absence of any provision in the service rules for reinstatement, if an employee is honourably acquitted by a criminal court, no right is conferred on the employee to claim any benefit including reinstatement. Reason is that the standard of proof required for holding a person guilty by a criminal court and the enquiry conducted by way of disciplinary proceeding is entirely different. In a criminal case, the onus of establishing the guilt of the accused is on the prosecution and if it fails to establish the guilt beyond reasonable doubt, the accused is assumed to be innocent. It is settled law that the strict burden of proof required to establish guilt in a criminal court is not required in a disciplinary proceedings and preponderance of probabilities is sufficient. There may be cases where a person is acquitted for technical reasons or the prosecution giving up other witnesses since few of the other witnesses turned hostile, etc. In the case on hand the prosecution did not take steps to examine many of the crucial witnesses on the ground that the complainant and his wife turned hostile. The court, therefore, acquitted the accused giving the benefit of doubt. We are not prepared to say that in the instant case, the respondent was honourably acquitted by the criminal court and even if it is so, he is not entitled to claim reinstatement since the Tamil Nadu Service Rules do not provide so.
27. We have also come across cases where the service rules provide that on registration of a criminal case, an employee can be kept under suspension and on acquittal by the criminal court, he be reinstated. In such cases, the reinstatement is automatic. There may be cases where the service rules provide that in spite of domestic enquiry, if the criminal court acquits an employee honourably, he could be reinstated. In other words, the issue whether an employee has to be reinstated in service or not depends upon the question whether the service rules contain any such provision for reinstatement and not as a matter of right. Such provisions are absent in the Tamil Nadu Service Rules.
28. In view of the abovementioned circumstances, we are of the view that the High Court was not justified in setting aside the punishment imposed in the departmental proceedings as against the respondent, in its limited jurisdiction under Article 226 of the Constitution of India.
29. We may, in the facts and circumstances of this case, wish to add some aspects which are also of considerable public importance. We notice that there is no uniform law in this country to curb eve-teasing effectively in or within the precinct of educational institutions, places of worship, bus-stands, metro stations, railway stations, cinema theatres, parks, beaches, places of festival, public service vehicles or any other similar place. Eve-teasing generally occurs in public places which, with a little effort, can be effectively curbed. Consequences of not curbing such a menace are, needless to say, at times disastrous. There are many instances where girls of young age are being harassed, which sometimes may lead to serious psychological problems and even committing suicide. Every citizen in this country has the right to live with dignity and honour which is a fundamental right guaranteed under Article 21 of the Constitution of India. Sexual harassment like eve-teasing of women amounts to violation of rights guaranteed under Articles 14, 15 as well. We notice that in the absence of effective legislation to contain eve-teasing, normally, complaints are registered under Section 294 or Section 509 IPC.
30. Section 294 IPC says that:
“294. Obscene acts and songs.—Whoever, to the annoyance of others—
(a) does any obscene act in any public place, or
(b) sings, recites or utters any obscene song, ballad or words, in or near any public place,
shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.”
It is for the prosecution to prove that the accused committed any obscene act or the accused sang, recited or uttered any obscene song; ballad or words and this was done in or near a public place, it was of obscene nature and that it had caused annoyance to others. Normally, it is very difficult to establish those facts and, seldom, complaints are being filed and criminal cases will take years and years and often people get away with no punishment and filing complaint and to undergo a criminal trial itself is an agony for the complainant, over and above the extreme physical or mental agony already suffered.
31. Section 509 IPC says:
“509. Word, gesture or act intended to insult the modesty of a woman.—Whoever, intending to insult the modesty of any woman, utters any word, makes any sound or gesture, or exhibits any object, intending that such word or sound shall be heard, or that such gesture or object shall be seen, by such woman, or intrudes upon the privacy of such woman, shall be punished with simple imprisonment for a term which may extend to one year, or with fine, or with both.”
The burden is on the prosecution to prove that the accused had uttered the words or made the sound or gesture and that such word, sound or gesture was intended by the accused to be heard or seen by some woman. Normally, it is difficult to establish this and, seldom, a woman files complaints and often the wrongdoers are left unpunished even if the complaint is filed since there is no effective mechanism to monitor and follow up such acts. The necessity of a proper legislation to curb eve-teasing is of extreme importance, even the Tamil Nadu legislation has no teeth.
32. Eve-teasing today has become a pernicious, horrid and disgusting practice. The Indian Journal of Criminology and Criminalistics (January-June 1995 Edn.) has categorised eve-teasing into five heads viz.:
(1) verbal eve-teasing;
(2) physical eve-teasing;
(3) psychological harassment;
(4) sexual harassment; and
(5) harassment through some objects.
33. In Vishaka v. State of Rajasthan (1997) 6 SCC 241 this Court has laid down certain guidelines on sexual harassment. In Rupan Deol Bajaj v. Kanwar Pal Singh Gill (1995) 6 SCC 194 this Court has explained the meaning of “modesty” in relation to women. More and more girl students, women, etc. go to educational institutions, work places, etc. and their protection is of extreme importance to a civilised and cultured society. The experiences of women and girl children in overcrowded buses, metros, trains, etc. are horrendous and a painful ordeal.
34*. Parliament is currently considering the Protection of Woman against Sexual Harassment at Workplace Bill, 2010, which is intended to protect female workers in most workplaces. Provisions of that Bill are not sufficient to curb eve-teasing. Before undertaking suitable legislation to curb eve-teasing, it is necessary to take at least some urgent measures so that it can be curtailed to some extent. In public interest, we are therefore inclined to give the following directions:
34.1 All the State Governments and Union Territories are directed to depute plain clothed female police officers in the precincts of bus-stands and stops, railway stations, metro stations, cinema theatres, shopping malls, parks, beaches, public service vehicles, places of worship, etc. so as to monitor and supervise incidents of eve-teasing.
34.2 There will be a further direction to the State Government and Union Territories to install CCTV cameras in strategic positions which itself would be a deterrent and if detected, the offender could be caught.
34.3 Persons in charge of the educational institutions, places of worship, cinema theatres, railway stations, bus-stands have to take steps as they deem fit to prevent eve-teasing, within their precincts and, on a complaint being made, they must pass on the information to the nearest police station or the Women's Help Centre.
34.4 Where any incident of eve-teasing is committed in a public service vehicle either by the passengers or the persons in charge of the vehicle, the crew of such vehicle shall, on a complaint made by the aggrieved person, take such vehicle to the nearest police station and give information to the police. Failure to do so should lead to cancellation of the permit to ply.
34.5 The State Governments and Union Territories are directed to establish Women Helpline in various cities and towns, so as to curb eve-teasing within three months.
34.6 Suitable boards cautioning such act of eve-teasing be exhibited in all public places including precincts of educational institutions, bus-stands, railway stations, cinema theatres, parks, beaches, public service vehicles, places of worship, etc.
34.7 Responsibility is also on the passers-by and on noticing such incident, they should also report the same to the nearest police station or to Women Helpline to save the victims from such crimes.
34.8 The State Governments and Union Territories of India would take adequate and effective measures by issuing suitable instructions to the authorities concerned including the District Collectors and the District Superintendent of Police so as to take effective and proper measures to curb such incidents of eve-teasing.
35. The appeal is accordingly allowed with the above directions and the judgment of the High Court is set aside. However, there will be no order as to costs.