SHYAM SUNDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Reply filed on behalf of the respondent-State is taken on record.

(2.) The instant petition has been filed under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No. 88 dtd. 12/8/2021 under Ss. 354, 354-D, 506, 34 IPC registered at Police Station Women West Gurugram.

(3.) In brief, the facts are that the FIR came to be registered at the behest of the complainant on submitting that she came in contact with Shyam Sunder, Secretary, Red Cross Society, Gurugram i.e. the petitioner herein, who offered her the post of Counsellor as it was lying vacant. She was appointed and thereafter, the said petitioner sent her obscene messages on Whatsapp but lateron used the feature of 'delete for everyone', however, screenshot of the obscene messages sent by the petitioner was saved. It was alleged that the complainant had typhoid due to which she could not attend office. She was called into office on 28/4/2021 on the pretext that a video for plasma donation has to be made and when she entered the room, petitioner touched her in an inappropriate way. She came out and made a call to the Chairperson of Unnati Charitable Trust and informed her about the incident. On the next day, Shyam Sunder called her and told her that he had access to high officials, who respect his words and informed her that he has a flat in Vatika Badshahpur where she would be kept and the petitioner would keep visiting her. The FIR also alleged harassment caused by the petitioner and non-payment of salary to the complainant.