PADA CHATRAPATHI SHIVAJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of his arrest in Cr.No.77 of 2021 on the file of Mellachervu Police Station, Suryapet District, registered for the offences punishable under Section 354(D) IPC and under Section 3(1)(w)(ii) Section 3(2)(Va) of SCs & STs (POA) Act, 2015.

(2.) Heard learned counsel for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that the petitioner being Assistant General Manager in Priya Cements, used to come to near the de-facto complainant, who is working as staff nurse in Pragna Priya Foundation Hospital, and harassed and demanded her to fulfill his lust. He also went to her house during midnight and demanded her to open the door and due to unbearable harassment, she is not attending her duties since last one month.