GEO VARGHESE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the impugned judgment and order dated 30.04.2019 passed by the High Court of Judicature for Rajasthan at Jaipur (hereinafter referred to as 'High Court') dismissing the petition under Section 482 of the Code of Criminal Procedure seeking to quash the First Information Report dated 02.05.2018 registered as Case No. 162 of 2018 at Police Station Sodala, Jaipur City (South), the accused, a Physical Training Teacher in St. Xavier's School, Nevta, Jaipur and also a member of the Disciplinary Committee for maintaining overall discipline by the students of the School, who is to face prosecution for offence under Section 306 Indian Penal Code (hereinafter referred to as 'IPC') is before us.

(3.) The appellant herein was appointed as a Physical Training Teacher in St. Xavier's School, Nevta in the year 2016. He was imparting Physical Training to the students from 1st to 5th standard. He was also a member of the Disciplinary Committee for maintaining overall discipline by the students of the School.