K BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been preferred against the order, dated 30.07.2010 made in Cr.M.P. No. 4107 of 2007 in S.C. No. 275 of 2006 on the file of the Principal Sessions Judge, Thanjavur.

(2.) It is seen that the aforesaid criminal miscellaneous petition was filed by the Petitioner/A10, under Section 227 of the Code of Criminal Procedure, seeking discharge.

(3.) The Petitioner/A10 was working as Additional Assistant Elementary Educational Officer, Kumbakonam between 12.01.1999 and 30.06.2003 and as such he was the inspecting authority of the school, where the unfortunate occurrence had taken place. As per the prosecution case, the Petitioner along with the other accused have committed the offences punishable under Section 120(B) r/w 304, 338, 285, 167, 197, 465, 467, 468 and 471 Indian Penal Code, 1860 and Rule 15 (1) (2) r/w 165 of Tamil Nadu Public Buildings (Licensing) Act, 1965 and Section 5 r/w 47 of Tamil Nadu Recognised Private Schools (Regulation) Act and Section 23 of Juvenile Justice (care and protection of children) Act, 2000 and Municipalities Act r/w 108(1), 109 Indian Penal Code, 1860 .