SINDHU PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Gouri Nekha, a X Standard student of the Trinity Lyceum School, Kollam ended her own life by leaping from the third floor of her School in a heartrending incident which took place on 20.10.2017. Though all attempts were made, her life could not be saved. Alleging that the suicide of the child was instigated by the incessant humiliation and harassment meted out on her by the petitioners herein, who are teachers of the VIII and X Standard respectively of the said School, they have been arrayed as accused and are being proceeded against for having committed offence punishable under section 305 of the IPC. It is in the above background that this petition has been filed by the teachers seeking pre-arrest bail.

(2.) The gist of the allegations against the petitioners as is borne out from the statement filed before this Court by the Investigating officer is as under :

(3.) I have heard Sri. S.Rajeev, the learned Counsel appearing for the petitioner, Sri. Suman Chakravarthy, the learned Public Prosecutor and Sri B. Raman Pillai, who appeared for the father of the deceased child, who got himself impleaded as the 3rd respondent.