SUMIT DILIP GHOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for anticipatory bail in connection with C.R.No.795 of 2019, registered with Powai Police Station, Mumbai, for the ofences punishable under Sections 354 , 509 , 506 and 504 of Indian Penal Code (" IPC ", for short). First Information Report ("FIR", for short) was lodged on 18 th December, 2019.

(2.) The case of the complainant is that on 12 th March, 2019, the complainant had pulled her cheeks, forced her to dance and used vulgar language. The complainant was employee of hotel Ramada Gurgaon Central.

(3.) Applicant had preferred an application for anticipatory bail before the Sessions Court. The said application is rejected by order dated 4th March, 2020.