ANUSUYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the investigation being conducted pursuant to the complaint lodged against the petitioner herein by respondent No.2, the instant petition is filed.

(2.) The petitioner is said to be working as a Principal in the UPS College, Dharwad. Respondent No.2 was working as Guest Lecturer in the said College. Respondent No.2 on 27/6/2022 has lodged a complaint with respondent No.1-Police that she belongs to Scheduled Caste and that in the course of her employment, the petitioner on 17/6/2022 called her to Office and abused her in front of other persons taking her caste name because she belongs to Scheduled Caste. Based on the said complaint, FIR has been registered on the same day and investigation has been taken up. Aggrieved by the same, the instant petition is filed.

(3.) The case of the petitioner is that she has not abused respondent No.2 as alleged in the complaint and no such incident has taken place on that day. It is further submitted that respondent No.2, who was working as Guest Lecturer was incompetent, not working properly and there were lot of complaints against her. As a Principal, the petitioner initiated disciplinary action against the respondent No.2. Aggrieved by the same, respondent No.2 with the ulterior motive has lodged a false complaint with the Police and reading of the entire complaint does not disclose commission of any offence as alleged in the FIR. On the said grounds, it is prayed that the proceedings against the petitioner be quashed.