JAYANTA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner-original accused has prayed for quashing of an FIR dated 12th April, 2019 lodged by the respondent No.2 herein before Superintendent of Police, Gomati as well as the charge sheet filed by the police upon completion of investigation pursuant to the said FIR.

(2.) Brief facts are that the petitioner is a Senior Manager of ONGC Tripura Power Corporation Limited ('OTPCL', for short). The complainant was also an employee of the said Corporation but at a much junior level. She lodged the said FIR against the petitioner in which she had made following allegations:

(3.) This is the gist of the complaint filed by the respondent No.2. The police carried out the investigation and filed a charge sheet in which the petitioner has been charged with commission of offences punishable under Sections 376, 419 and 354A(3) of Indian Penal Code (IPC). Under these circumstances, the petitioner has challenged the FIR and the charge sheet.