MANISH TAUNK 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.308/2020, registered at Police Station Lalbagh, District Rajnandgaon C.G. for offence punishable under Sections 323, 354, 354B, 452 of the I.P.C.

(3.) The prosecutrix, a married lady, aged about 38 years, lodged First Information Report (FIR) against the applicant alleging that when she was alone in her house in the evening of 28-7-2020, the applicant committed house trespass and sexually molested her by pressing her breast and inserting his hand in her underwear. The applicant also torn her clothes and tried to undress her. When she resisted, the applicant picked up a club lying in the house and assaulted the prosecutrix.