O.ELONGOVAN Vs. THE DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order dated 27.05.2019 made in Cr.M.P.No.28 of 2019 on the file of the the Vacation Sessions Judge, Karur and enlarge the petitioner on bail in connection with the case in Crime No.1 of 2019 on the file of the 2 nd respondent police .

(2.) The Appellant, who was arrested and remanded to judicial custody on 26.03.2019 for the offences punishable under Sections 354(A), 506(i) IPC and Section 4 of Tamil Nadu Women Harassment Act, 2012 r/w 3(i)(w)(i) and (ii) of SC/ST (POA) Act, in Crime No.1 of 2019 on the file of the 2nd respondent police, seeks appeal bail.

(3.) The de-facto complainant has lodged a complaint before the 2nd respondent police on 26.03.2019 stating that she and her college friends namely Divya, Kavina, Helan and Monika were sexually harassed and outrage their modesty by one Elangovan, the Head of the Department of Economics of the Government Arts College, Karur, on 09.03.2019 at the room situated at the college premises for the HOD, after threatened the de-facto complainant with dire consequences.