X ETC Vs. RAJESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This case is a glaring example of denial of justice to the victims of offences under the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act'), and possibly certain provisions of the Indian Penal Code (for short, 'IPC'). The victims were students in a school in Tirur, where respondent No.1 was a Computer Teacher. It was alleged that he behaved inappropriately with the female students of the school besides asking obnoxious questions like how many sanitary napkins they had used in a year. It was alleged that he would hold the hands of the students in the computer lab while using mouse in the lab and do other inappropriate actions. The female students made complaints to the Principal of the school, who directed the Head of the Department to inspect the computer lab where several women's magazines and CDs containing questionable content were recovered. A show-cause notice was issued to respondent No.1, who is stated to have apologized and promised to improve his conduct in future.

(3.) Respondent No.1, however, allegedly did not mend his ways and continued to misbehave with the female students to the extent that he sent vulgar and obscene images on the whatsApp group, thinking that these numbers belong to the students whereas the students had actually given the numbers of their parents. Again complaints were made; the police was called and respondent No.1 was arrested. It seems that respondent No.1 exerted some influence, as the statements of all the victim students were not recorded, except that of a 19 year's old student. The Parents Teachers Association then filed a Writ Petition before the High Court and it was only upon judicial intervention that an FIR was finally registered against respondent No.1. Shockingly, respondent No.1 claimed to have entered into a settlement with the 19 year's old student, and based upon that, he sought quashing of the FIR before the High Court. Meanwhile, the statements of some of the victim students were recorded and based thereupon, five separate FIRs, i.e., FIR Crime Nos. 291, 292, 293, 294 and 295 of 2017, were registered against respondent No.1 on the same day, i.e., 4/4/2017 at Tirur Police Station under Ss. 7 and 8 of the POCSO Act. As stated earlier, FIR Crime No.294/2017 was 'settled' by respondent No.1 with the victim, who was stated to be 19 years' old student. Respondent No.1, thereafter, approached the High Court seeking quashing of the remaining FIRs and vide the impugned judgment, the High Court has, after holding a mini trial and after taking note of the contents of the statements alleged to have been made by the victims at the preliminary stage, come to a conclusion that "it is not possible to infer or impute that the said act has been done by the petitioner with any sexual intent."