On Wednesday, Delhi High Court granted bail to a person accused of molesting women resident doctors of Safdarjung Hospital after accusing them of not maintianing social distancing and spreading COVID19 virus.
Justice Rajnish Bhatnagar while hearing the case via video conferencing stated that,"The country is passing through a very difficult phase and the
doctors are rendering yomen service to the nation".
Petitioner had sought quashing of the FIRs registered against him for allegedly assaulting two women resident doctors of Safdarjung Hospital.
As per the allegations made in the FIR, the complainant (doctor), along with her sister, had gone to buy fruits where a person started speaking about social distancing and remarked that the doctors like them were spreading infection in residential areas.
It was then submitted that immediately after the incident the complainant and her sister gave an interview in which no allegations of molestation were made and the allegations of molestation are just an afterthought.
Counsel appearing on behalf of the State argued that allegations are grave and serious in nature and Petitioner rather than being thankful to the Doctors attacked and molested them.
To this Bench stated that, "Petitioner being an educated man as stated by the counsel for the petitioner that he is an interior designer by profession should have been respectful to the doctors rather than abusing and threatening them".
Bench further stated that, "No useful purpose would be served by keeping the petitioner in J.C. and overcrowding Tihar Jail. Therefore, in view of the above facts and circumstances, the petitioner is admitted to bail on his furnishing a personal bond in the sum of Rs. 20,000/- with one surety of the like amount subject to the satisfaction of the concerned MM/Duty MM".
The Petitioner was represented by Advocate Tanmaya Mehta and Advocate Abhishek Mishra, while on behalf of State, Ashish Dutta, APP appeared.
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