SUMAN BALIYAN Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) HEARD Sri Subhash Tyagi Bhardwaj, Advocate for the applicant, Sri M.A. Khan, Brief Holder for the State/Respondent No. 1 and Sri Siddharth Sah, Advocate for the Respondent No. 2.

(2.) BY way of this criminal miscellaneous application, the order of cognizance dated 12.3.2007 passed in criminal complaint case No. 742 of 2006 is under challenge. Petitioner has sought the quashing of the said cognizance order as well as the complaint itself which was filed by Sri Rajpal (private Respondent) against the present applicant and five others.

(3.) SRI Rajpal complainant is a Class IV employee in a Junior High School whereof the applicant is the principal, Vishal Arora (accused No. 2) is the head clerk and Naresh Kumar Chopra (accused No. 4) is the life member of the Management Committee/Auditor of the school. This class IV employee Rajpal Singh is serving in the school in his capacity as such way back since 1995.