SOPHIYA RAJAKUMARI Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The defacto complainant in Crime No.220/2022 on the file of the first respondent police has filed this petition to cancel the anticipatory bail granted to the second respondent/accused by this Court vide order dtd. 29/03/2022.

(2.) The defacto complainant contends that the anticipatory bail petition before the High Court was filed suppressing the fact that a petition for the same relief pending before the Sessions Court and further, the petitioner being a Public Servant involved in offences punishable under Ss. 294(b), 354(D)(1)(i) and 506(i) of IPC and Sec. 4 of TamilNadu Prohibition of Women Harassment Act, 1998 is liable to be placed under suspension. Further, she has filed a petition before this Court to appoint a competent women Inspector of Police to fairly investigate the case and the said petition is pending. Therefore, for the said reasons, the anticipatory bail granted by this Court has to be cancelled.

(3.) The learned counsel for the petitioner/defacto complainant further submitted that the anticipatory bail order passed based on the lopsided investigation done by the respondent. In Crl.O.P.No.7251/2022, this Court has directed the District Superintendent of Police to transfer the investigation in Crime No.220/2022 to the All Women Police Station, Cuddalore, by order dtd. 31/03/2022. The reason stated for granting anticipatory bail to the person accused of sexual harassment in work place adds injury to insult.