DEEPAK TRIPATHI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Crime No.75/2013 registered at P.S. Sheopur, District Sheopur for the offence punishable under sections 354-A, 294, 292, 506 of IPC and under Section 66-A of Information & Technology Act.

(2.) As per the prosecution case complainant is posted as Computer Operator in the office of Zila Shiksha Kendra, Sheopur since 2002. The petitioner, who is posted as Assistant Engineer on 9.2.2012 petitioner came to her room in the lunch time and told that he like her and he wants to talk with her. The complainant refused to hear the petitioner and asked him to leave the room but the petitioner put his hand on her shoulder with an ill intention told that the complainant appears to be very sexy in red Saree. It is further alleged that the petitioner also send a friend request on the personal ID of the complainant. When the complainant has not accepted the petitioner came to her and told that he would mail off scene indecent photos, if his request is not accepted. It is further alleged that petitioner has sent certain indecent messages in her face book ID on 12.3.2012 petitioner came to her room and caught hold of her hand and pushed her.

(3.) She has made complaint to the concerning officers and her family members. It is further alleged that petitioner asked her to accompany him to Khazuraho, where he will teach her how to make love and also told that if complainant accompanies him to Delhi he would make available the job and ensure a package of Rs.50,000/- to Rs.80,000/-. It is further alleged that on 9.1.2013 the complainant has stopped talking with the petitioner, then he threatened her on mobile phone. On the report the aforesaid Crime No.75/2013 has been registered against the petitioner.