LAXMI KANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) APPREHENDING arrest in connection with Crime No. 400/2014, registered at Police Station Shakti District Janjgir -Champa (C.G.), for the offence punishable under Section 354 of the Indian Penal Code, the applicant has filed this application under Section 4 38 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C') for grant of anticipatory bail.

(2.) CASE of the prosecution, in brief, is that, on 10/10/2014, at about 2:00 P.M., applicant outraged the modesty of complainant Smt. Vidya Sahu and thereby committed aforesaid offence.

(3.) SHRI Mateen Siddiqui, learned counsel appearing for the applicant would submit that the applicant has been falsely implicated in this case as the applicant and complainant, both are Teacher posted at Government Primary School, Indranagar, Gram Temar, Tahsil Shakti, District Janjgir -Champa. He would further submit that the offence is said to have been committed on 10/10/2014, at about 2:00 P.M., whereas, First Information Report has been lodged on 22/10/2014, at about 11:30 A.M., as such, there is unexplained and inordinate delay of 12 days in lodging the First Information Report, and therefore, the applicant be granted privilege of anticipatory bail.