ANU KUMAR Vs. STATE (UT ADMINISTRATION)

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 20/11/2018 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M-48067 of 2017 (O&M) to the extent of issuing direction to proceed against the appellant in connection with offence registered as Crime No.186 of 2015 at Sector 39, Police Station, Chandigarh.

(3.) The High Court in exercise of powers under Sec. 482 of the Criminal Procedure Code in the petition filed by the named accused person - Sanjeev Kumar for quashing of summoning order dtd. 5/8/2017; framing charges order dtd. 30/11/2017; and chargesheet dtd. 30/11/2017, rejected the petition so filed, but while doing so issued direction to proceed against the appellant, who happened to be Principal of the School at the relevant time and made certain disparaging observations against him in the impugned judgment.