ABHIJIT BASWANT NIGUDKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Based on the complaint dtd. 7/4/2015 lodged by Respondent No.2-complainant, Crime No.177 of 2015 punishable under Sec. 354C of the Indian Penal Code came to be registered against the Applicant.

(2.) Applicant claims to be working as Zonal Head, whereas Respondent No.2-complainant was working as Deputy Sales Manager, Corporate Sales with Max Life Insurance Company.

(3.) Allegation by Respondent No.2 in the FIR is, on 14/11/2014 at the time of attending meeting at Borivali Office, present Applicant, instead of having eye to eye contact with Respondent No.2- complainant during discussion, had stared at the breasts of the complainant which made her restless. She has lodged complaint about the aforesaid conduct which has resulted into Applicant ill- treating Respondent No.2-complainant.