Introduction  Section 354-A, that defines and penalizes ‘sexual harassment’, is introduced in the Indian Penal Code (herein IPC) by way of Criminal Law (Amendment) Act, 2013, with an object to protect dignity of individuals. Under sub-section (1) four categories of acts are declared as an offence of sexual harassment. ‘Demand or request for sexual favour’ is one of them. Section 354-A(1)(ii) prohibits ‘any man’ from making demand or request for sexual favours. The present paper limits its scope only with this aspect of section 354-A. In India, establishment of sexual relations though is not expressly recognized as a fundamental right; still our jurisprudence on this aspect is not virgin in the sense that, we have given legal recognition to consensual sexual relations/acts irrespective of marriage. Sexual needs are basic needs, therefore, consensual sexual relationship/acts (except carnal intercourse against ....