PRATIBHA DAS Vs. V G NARSINGHANI

JUDGEMENT

(1.) HEARD learned counsel for the petitioner on the question of admission.

(2.) AGGRIEVED by the judgment dated 30-7-2001 of Shri Atul Khandelwal, Judicial Magistrate First Class, Jabalpur, in Criminal Case No. 487 of 1996 holding the non-applicant No. 1 not guilty for the offence punishable under Section 354 of the IPC, and for which the non-applicant No. 1 was tried by him.

(3.) THE petitioner, who is a junior scientist working under the non-applicant No. 1, lodged a complaint in Police Station Adhartal, Jabalpur against the non-applicant No. 1 of assault on her with intent to outrage her modesty. The police, after due investigation, filed the challan against the non-applicant No. 1, who was thereafter, tried by the Court of Judicial Magistrate First Class, Jabalpur.