XYZ Vs. NIRAV VYAS

JUDGEMENT

(1.) Draft Amendment is allowed. The same to be carried out forthwith.

(2.) In the present application, the applicant - XYZ has sought following prayers:-

(3.) Thus, the prayer clause would suggest that the applicant is seeking initiation of Contempt of Courts proceedings for alleged violation of the direction issued by the Apex Court in the case of Lalita Kumari Vs. Government of Uttar Pradesh reported in (2008) 7 SCC 164. Further, the prayer clause (D) suggests that a direction is sought against the Director General of Police, State of Gujarat to register an FIR against the respondents under Ss. 166 A and 204 of the Indian Penal Code . The contents of the application reveal that it is alleged by the applicant that she has been sexually harassed at multiple occasions repeatedly by Global President - H.R. Kinjal Chaudhary, Dr.Rajiv Modi and Virini Patel.