K P GOPALAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri S.M. Chandrashekar, Senior Advocate, appearing for the Counsel for the petitioners and the learned Government Advocate as well as the Counsel for respondent 3.

(2.) The facts of the case are as follows:

(3.) It is in this background that criminal proceedings have been initiated against the first petitioner as the Chairman of the Trust and even before the Criminal Court could take cognizance of the offence, wide publicity was given to the incident as if the petitioners had committed fraud and the image and reputation built by the institutions over the decades was severely tarnished and the management was put to much embarrassment. Apart from this, a serious consequence was that the Central Board for Secondary Education (hereinafter referred to as the 'CBSE', for brevity), to which the educational institutions of the Trust are affiliates has, immediately sought to withdraw its affiliation to the institutions, thereby placing in jeopardy the careers of thousands of students who were directly affected by such action.