VIMAL KATIYAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z. Kamar, learned Senior Counsel for the petitioner. Also heard Mr. D. P. Goswami, learned Additional Public Prosecutor for the State and Mrs. D. Borpujari, learned Legal Aid Counsel for respondent No. 2.

(2.) This petition has been filed seeking questioning of the proceedings of PRC No. 69/2024, now pending before the Court of the learned Judicial Magistrate First Class (JMFC), Kamrup at Amingaon.

(3.) The prosecution story of the case is that on 3/5/2023 an online complaint received at North Guwahati P.S through the Superintendent of Police, Kamrup where it was found that on 2/5/2023 complainant Miss Anusha Vyas, D/o Mr. Himangshu Vyas of 30 Shivanta Castle, POPU Road, Gandhinagar, Gujrat sent e-mail to the DGP, Assam stating that she was working on her startup idea under Atal Innovation Mission at AIC GUSEC, Ahmedabad and she contacted Prof. Vimal Katiyar, Dean Research and Development, IIT, Guwahati as her mentor. Accordingly, she communicated him and on 18/5/2023 she came to IIT Guwahati to meet him. But he was very busy due to NERC program and so he offered to drop her to her friend's home at Panbazar by his car and will discuss on way. But, inside car, he said some weird things to her. He held her hand for several times and also watched her lines in her palm. He stopped the car in front of Kamakhya Temple and asked her to join her hands to pray Maa Kamakhya before beginning of their journey and thus he sexually harassed her. Hence the case.