RAMAWTAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the order dtd. 31/1/2022, passed in Misc. Criminal Application No.02 of 2022, corresponding to C.N.R. No.JHCB010000082022, arising out of Chaibasa Sadar P.S. Case No.93 of 2018, being S.C./S.T. Case No.01 of 2022, registered u/Ss 354A(2) and 354D(2) of Indian Penal Code, Sec. 67A of the Information Technology Act and later added Ss. 3(1)(r)(w)(ii) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 on 28/8/2018, whereby and where under the bail petition preferred by the appellant was rejected by the Court of Addl. Sessions Judge-I cum Spl. Judge, Chaibasa.

(2.) The prosecution story as unfolded in the FIR is based on the written report of the informant-cum-victim is that the appellant Ramawtar Sahu is the then secretary-cum-Vibhag Nirikshak of the Padmavati Jain Saraswati Vidya Mandir, Amlatola and the informant- victim was posted as Assistant Teacher in the said school since the year 2002. It has further been alleged that during the period from 8/1/2017 to 10/1/2017, the accused appellant used to call the informant in his house during the period of recess and used to give indecent proposal by showing vulgar videos (obscene) to her and also by sending obscene massages on her mobile. It was also alleged that the appellant had also attempted to outrage her modesty and also used to send porn videos on WhatsApp and the appellant also threatened the informant to establish the physical relationship with her forcibly and it was further alleged that he used to tease and harass her by taking her caste name and on the basis of the aforesaid information given by the informant- victim, a formal FIR was drawn for the offence punishable under Sec. 354A(2) and 354D(2) of Indian Penal Code, Sec. 67-A of the Information Technology Act and later added Ss. 3(1)(r)(w)(ii) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Heard learned counsel for the parties.