SURENDRA NAYAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No. 182/2022 under Ss. 354/354A/376 IPC registered at P.S. Greater Kailash-I, New Delhi along with all proceedings emanating therefrom, including the chargesheet filed under Sec. 173 Cr.P.C.

(2.) The case of the prosecution is that the prosecutrix had been working in the company M/s OIP Sensor Systems India Liaison Office (OIP India) as Secretary to the petitioner since 2003. It is alleged in the FIR that the petitioner would harass the prosecutrix often by touching the body of the prosecutrix from front and back in an inappropriate manner and tried to take physical favours from her since 7 - 8 years during her tenure there.

(3.) It is further alleged that the petitioner also tried to involve the prosecutrix with the petitioner's brother who was staying abroad, by asking her for physical favours.