OM PRAKASH PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.169/2020, registered at Police Station Champa for offence punishable under Section 354 of the I.P.C.

(3.) Applicant's daughter-in-law has lodged the written report on 23-6-2020 alleging that on 12.03.2020 the applicant has outraged her modesty by touching her breast and inserting his hand to touch her buttocks through inside the salwar pyjama. The prosecutrix was married to the son of the applicant on 29-11-2011. She has two daughters out of the wedlock.