RAJ KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Exemption is allowed subject to all just exceptions.

(2.) Learned counsel for the petitioner submits that he restricts the challenges to the framing of charge under Sec. 395 Penal Code and in so far as other sections are concerned he shall be facing trial.

(3.) Subject FIR was registered on the complaint of the officiating principal of SRSD Senior Secondary School, Lajpat Nagar IV. As per the FIR when the complainant was in the school performing her duties, the petitioner along with one Mr.Devesh Nath who claimed to be Secretary of the of Pandit Shradharam trust committee, A-179, Dayanand Colony and 15-20 bouncers entered into the school from the backside and barged into the office of the principal and started assaulting the manager and abusing him and they threatened to also eliminate him.