RENY WILFRED Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. A. Zho, the learned counsel for the petitioner. Also heard Ms. S. Mere, the learned Senior Government Advocate, Nagaland appearing for the State respondent Nos. 1, 2, 3 & 4 and Ms. Vrinda Grover, the learned counsel for the respondent Nos. 5, 6, 7 & 8.

(2.) By filing this writ petition under Article 226 of the Constitution of India read with Sec. 528 of BNSS, 2023, the petitioner had assailed the complaint letter No. NSCW/SH/D/2025/121 dtd. 17/3/2025, written to the Director General of Police, PHQ, Nagaland, Kohima against the present petitioner by the Chairperson, Nagaland State Commission for Women (in short 'the NSCW'), whereby an allegation has been made that there was a sexual and mental harassment in workplace. Based on the written complaint, the State Crime Police Station registered as case being No. 01/2025, on 2/4/2025 against the present petitioner under Ss. 74/75(2)/79 of BNS, 2023 for further investigation.

(3.) Initially, the writ petition was filed for quashing of the said complaint filed against the present petitioner, which was registered as stated above, but during the pendency of the petition, the case has been charge sheeted against him vide Charge Sheet No.6/2025, dtd. 30/6/2025. In view of filing of the charge sheet, a prayer has been made for amendment of the present petition with a further prayer for quashing the entire criminal proceeding along with the charge sheet. Accordingly, the amended petition has been filed and to that effect, the respondents have also filed their affidavit-in-opposition against the said amended writ petition.