SATADRU OJHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Ayan Bhattacharya learned Sr. Advocate appearing on behalf of the petitioner submits that on October, 10 2018 the opposite party no.2 herein lodged an FIR alleging commission of offence punishable u/s 354/114 of the IPC against four accused persons including petitioner herein interalia on the allegation that the accused persons being aided and abated with each other, caused harassment to the opposite party no.2/de facto complainant at her workplace.

(2.) Accordingly the instant proceeding being Taltala P.S. case no. 124 dated October 13, 2018 corresponding to GR Case no. 1153 of 2018 was registered for investigation under sec. 354/114 of the IPC. After completion of investigation, the investigating agency submitted charge sheet under sec. 509 of the IPC and the learned Court below was pleased to take cognizance and transmitted the same to the court below for trial.

(3.) Mr. Bhattacharya submits that the present petitioner is innocent and no way connected with any offence, far less the offences alleged herein. The complainant/opposite party no.2 had joined the employment of M/s. Benett Coleman and company Ltd. at its Delhi office as a trainee reporter in the year 2015 and thereafter took a transfer to Kolkata in December, 2015 and quit the establishment at the end of July, 2017.