BASHEER AHMED KHAN Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition filed under Section 438 Cr.P.C. by the petitioner/accused in Crime No. 45 of 2014, on the file of the Station House Officer, Hajeepur Police Station, Adilabad District registered against him for the offences punishable under Sections 354, 509 and 506 IPC.

(2.) HEARD the Learned Counsel for the Petitioner, the Learned Public Prosecutor for the Respondent -State and perused the material placed on record.

(3.) THE petitioner is the pharmacist in PHC Hajeepur. On 07.04.2014 the de facto complainant and four other health assistants in primary health center, Hajeepur filed complaint stating that the accused has been harassing them in their work place by insulting in abusive language and outraging modesty by making absurd comments and by catching hold of hands or the like while discharging their duties and also demanding money for issuing medicines and also he threatens the women employees who oppose him to get them transferred to distant places.