PREETHI JAQUALINE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this court calling in question the registration of a Crime in Cr.No.169/2022 for the offences punishable under Sec. 123 of the Karnataka Education Act, 1983 and Ss. 420 and 415 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1- State.

(3.) The petitioners are accused Nos.1 to 3. The President, Secretary and Principal of Orchid International School. The allegations against the petitioners is that the petitioners had commenced primary school without permission and had so functioned on two particular dates i.e., on 18/7/2022 and 19/7/2022. On the said functioning of the school impugned crime comes to be registered against the petitioners and also a proceeding under the Karnataka Education Act, whereby the application of the petitioners for recognition and starting of the said primary school was turned down.