AASHISH ANNASAHEB DHAGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This is an application for pre-arrest bail in connection with CR No.654 of 2023, registered with Chakan Police Station, Pimpri-Chinchwad, for the offences punishable under Ss. 353 , 354 and 504 of Indian Penal Code, 1860 ("the Penal Code ").

(3.) The first informant is posted as Medical Superintendent at a Rural Hospital. On 6/1/2023, the applicant, who claimed to be the journalist, barged into her office, passed sexually coloured remarks on her appearance and attempted to outrage her modesty by making unwelcome advances and pulling her towards him. Thereafter, while the first informant was verifying the attendance register, the applicant snatched and threw away the register alleging that she had not signed the muster for eight months.