SHASHIKANT PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has preferred this CRMP under Sec. 482 of the Criminal Procedure Code, (for short 'Cr.P.C.') to quash the FIR No.3340050170160 under Crime No.160 at Police Station Tamnar, District Raigarh for the offences punishable under Ss. 354, 354-A r/w 34 Indian Penal Code(IPC) qua the petitioner.

(2.) By this order I.A. No. 1/2017 application for grant of interim relief/ stay and I.A. No. 1/2018 application for vacating stay are being disposed of.

(3.) In brief the respondents' case is that respondent No.2 Tripati Das was working as Junior Officer, HR and ES, Department in Jindal Power Ltd. at Tamnar since 19/8/2014. Allegedly there was complaint against her that she was wondering outside of Girls Hostel late night, she was wondering near gate No.3, she unnecessarily sat in the Finance Department during working hours. The behaviour of the petitioner who was DGM was rude. It was related to her personal life. She made a complaint on 10/5/2017 to the plant head. She also made a complaint by email regarding sexual harassment and molestation against petitioner on 12/5/2017. Ultimately she was terminated from the service. She lodged an FIR against the petitioner on 13/7/2017 to the effect that he was sexually harassing and molesting her. Her statement under Sec. 164 Cr.P.C. was also recorded during the investigation.