VIRENDER SINGH BIDHURI Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [Sec. 438 Cr.P.C.] by the petitioner seeking anticipatory bail in case FIR No. 386/2025 registered at P.S. Badarpur under Ss. 115/126(2)/74/78/ 324(2)/351(2) BNS, 2023 and Sec. 3(1)(r)(s)(w-ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ["SC/ST Act"].

(2.) As per allegation in the FIR, complainant had been working as Assistant Manager, Batra Hospital, Faridabad for the past two months. There, she came in contact with the petitioner. On 30/7/2025, while returning from Batra Hospital, she was stopped by the petitioner. On reaching Badarpur Flyover, he overtook and stopped her car. The complainant became frightened as petitioner allegedly broke the car window, forcefully pulled her out of the vehicle, physically assaulted her, molested her and verbally abused her. She further alleged that petitioner used caste related derogatory remarks "Chamaran tune aaj meri shikayat karke acha nahi kiya, aaj tujhe iska bhugtan karna padega" and threatened her not to report the incident to the police. During assault, she fell down on the road and petitioner allegedly dragged her by her collar, molested her by pressing her breast and continued to abuse her before fleeing from the scene. After the incident, complainant called her husband, who after reaching the spot, made a PCR call.

(3.) Based upon the above statement of the complainant and medical report of the injured, FIR No. 386/2025, under Ss. 115/126(2)/ 74/78/324(2)/351(2) of BNS was registered.