RAJESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 8/10/2025 for the alleged offence under Ss. 126(2), 75(2), 351(2) of BNS, in Crime No.592 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the defacto complainant and the petitioner are residing in the same apartment. On the date of occurrence, the defacto complainant was standing in the terrace and at that time, the petitioner came there and sexually harassed her by touching her private part and thereby committed the offence. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is working in Aditya Birla Capital as Marketing Manager and there exists some dispute between the petitioner and the defacto complainant regarding usage of terrace in the apartment and due to which, the defacto complainant lodged a false complaint against the petitioner. The petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that he never indulged in any such activities as alleged and he is in judicial custody from 8/10/2025 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.