NIHAR PRASAD SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.N. Sarma, learned Senior Counsel assisted by Mr. U.S. Borgohain for the accused-petitioner and Mr. K.K. Parasar, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 439, Code of Criminal Procedure, 1973 [CrPC], the accused-petitioner viz. Sri Nihar Prasad Sharma has prayed for his release on bail in connection with Golaghat Police Station Case no. 813/2021, registered under Ss. 354A/346, Indian Penal Code [IPC].

(3.) The First Information Report [FIR] was lodged on 19/8/2021. In the FIR, the informant has alleged about sexual and mental harassment caused to her by the accused- petitioner as senior officer at workplace. The accused-petitioner is a Deputy General Manager [DGM] and HoD, Instrumentation Maintenance in the Numaligarh Refinery Limited [NRL]. The informant at that time was serving as a Graduate Engineering Trainee [GET] in the NRL.