RAVI KUMAR GHAI Vs. NCT OF DELHI

JUDGEMENT

(1.) It is the dream of every parent to provide the best of education to his child. When parents are not educated enough to guide them in studies, they depend on Coaching Centres so that the child can perform better. Resultantly, Coaching Centres have mushroomed. Often, these centres are barely adequate with poor infrastructure. They are commercialized, and charge considerable fees. Parents turn to these in the absence of alternatives, as they are in the neighbourhood, and save time, expense and commuting costs.

(2.) PW-5 Paramjit Kaur was one such parent whose husband was working in Abu Dhabi. She was staying in a flat in Patel Nagar, New Delhi for the purpose of her two children's education. The appellant, Ravi Ghai was running the "Vidyarthi Coaching Centre" in Patel Nagar. The deceased 'S' aged 15 years (name of the deceased is being withheld to conceal her identity and she is hereinafter referred to as 'S') was a student of class-X in a prestigious school in New Delhi. Since a coaching facility was in the vicinity of her resident, 'S' was sent to the appellant's centre. She was also getting home tuitions from the appellant.

(3.) On 02.09.2001 DD No.4A was recorded at Police Station Patel Nagar at 10:55 AM that from the second floor of the Vidyarthi Coaching Centre, the owner of the centre and a girl had fallen down. Their condition was described to be serious and they were taken to the hospital. The DD was handed over to SI Kashmiri Lal, who with Ct. Sunil left for the spot. The photographer was informed. The SHO too reached the spot in his official vehicle.