ATUL GUPTA Vs. STATE

JUDGEMENT

(1.) By this petition, the Petitioner seeks anticipatory bail in case FIR No. 344/2013 under Sections 354/354A/506 IPC at PS Sarai Rohilla. The allegations in the FIR against the Petitioner are that on 6th August, 2013, when the complainant was in the office along with the Petitioner, the Petitioner misbehaved with her.

(2.) I have gone through the statement of witness Nirmala, who was also working in the office of the Petitioner. According to her, at the time of incident, she had gone to the bank and when she came back despite the fact that the Petitioner had left the premises, the complainant did not come forward to make any complaint. Further the allegation for offence under Section 506 IPC is only that in case the complainant informed of the act to someone, the Petitioner would remove her from the service. The Petitioner has already joined the investigation. No recovery is required to be made from the Petitioner. In view thereof, I am inclined to grant anticipatory bail to the Petitioner. It is therefore directed that in the event of arrest, the Petitioner be released on bail on his furnishing a personal bond in the sum of Rs. 25000/- with two sureties of the like amount, subject to the satisfaction of the Arresting Officer/SHO concerned, further subject to the condition that he will join the investigation as and when directed by the Investigating Officer.