JAGDISH NAUTIYAL Vs. STATE

JUDGEMENT

(1.) This is a petition for grant of anticipatory bail in respect of FIR no.67/2011, u/S 376/420/495 IPC registered by PS Crime Against Women Cell, Nanakpura.

(2.) Briefly stated the facts of the prosecution case are that on 15.9.2010, the complainant one Geeta, a permanent resident of Dehradun filed a complaint in Crime Against Women Cell, Nanakpura, New Delhi against the present petitioner/Jagdish Nautiyal working as a Private Secretary in the National Human Rights Commission. In the said complaint, the complainant levelled allegations that she was married to one Sushil Kumar in the year 1994 and from the said wedlock, she was blessed with a daughter, who was born in December, 1995.

(3.) The petitioner had earlier filed an application for grant of anticipatory bail in the Court of Sessions which was decided by the learned Sessions Judge on 29.8.12 holding that the allegations against the present petitioner are serious and it is not a fit case for grant of anticipatory bail.