SHIVA SANKAR BABA Vs. STATE
LAWS(MAD)-2023-3-13
HIGH COURT OF MADRAS
Decided on
March 01,2023
Shiva Sankar Baba
Appellant
VERSUS
STATE
Respondents
Referred Judgements :-
NUNA VS. EMPEROR [REFERRED TO]STATE OF PUNJAB VS. SARWAN SINGH [REFERRED TO]
J.K.INTERNATIONAL VS. STATE (GOVT. OF NCT OF DELHI) AND OTHERS [REFERRED TO]
SUKHDEV RAJ VS. STATE OF PUNJAB [REFERRED TO]
BISHESHWAR MURMU VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. DHARAM VIR SINGH JETHI [REFERRED TO]
JAMUNA SINGLI VS. BHADAI SHAH [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF PUNJAB VS. SARWAN SINGH [REFERRED TO]
STATE OF PUNJAB VS. SARWAN SINGH [REFERRED TO]
SRINIVAS GOPAL VS. UNION TERRITORY OF ARUNACHAL PRADESH NOW STATE [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
VANKA RADHAMANOHARI VS. VANKA VENKATA REDDY [REFERRED TO]
SUKHDEV RAJ VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. SHARADCHANDRAVINAYAK DONGRE [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. TARA DUTT [REFERRED TO]
JK INTERNATIONAL VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
TARKESHWAR SAHU VS. STATE OF BIHAR [REFERRED TO]
S K SINHA VS. VIDEOCON INTERNATIONAL LTD [REFERRED TO]
PANKAJ KUMAR VS. STATE OF MAHARASHTRA [REFERRED TO]
NOIDA ENTREPRENEURS ASSOCIATION VS. NOIDA [REFERRED TO]
SURESHBHAI K DESAI VS. STATE OF GUJARAT [REFERRED TO]
JOSEPH VS. STATE OF KERALA [REFERRED TO]
GTC INDUSTRIAL LTD VS. E V P ABDURAHIMANKUTTY [REFERRED TO]
RAJA VS. STATE OF RAJASTHAN [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED TO]
KAMLESH KALRA VS. SHILPIKA KALRA [REFERRED TO]
M.SUDHIR MONI VS. STATE [REFERRED TO]
JUDGEMENT
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(1.)This Criminal Original Petition has been filed to call for the records pertaining to Crime No.2 of 2021 on the file of the first respondent police and quash the same.
(2.)The case in Crime No.2 of 2021 has been registered against the petitioner on the allegations of sexual harassment caused by him to the second respondent between the academic year 2010-2011. The second respondent has sent a complaint through E-mail on 20/7/2021 and the F.I.R. has been registered on the basis of the same for the offences under Sec. 354 IPC and Sec. 4 of Tamilnadu Prohibition of Harassment of Women Act, 2002.
(3.)Before adverting into the facts and merits of this petition, the trajectory which led to this stage of the order needs to be mentioned. By virtue of an earlier order dtd. 17/10/2022, this Criminal Original Petition got disposed. The order was to the effect of quashing the F.I.R. by allowing the petition on the ground of limitation under Sec. 468 Cr.P.C.
(2.)The case in Crime No.2 of 2021 has been registered against the petitioner on the allegations of sexual harassment caused by him to the second respondent between the academic year 2010-2011. The second respondent has sent a complaint through E-mail on 20/7/2021 and the F.I.R. has been registered on the basis of the same for the offences under Sec. 354 IPC and Sec. 4 of Tamilnadu Prohibition of Harassment of Women Act, 2002.
(3.)Before adverting into the facts and merits of this petition, the trajectory which led to this stage of the order needs to be mentioned. By virtue of an earlier order dtd. 17/10/2022, this Criminal Original Petition got disposed. The order was to the effect of quashing the F.I.R. by allowing the petition on the ground of limitation under Sec. 468 Cr.P.C.
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