C.N.SIVA SHANKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner stands implicated for the offences u/s 354, 363, 365, 366 r/w 109 IPC and Sec. 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002 and Sec. 8, 10, 12 r/w 17 of the Protection of Child from Sexual Offences Act, 2012 pursuant to the complaint lodged by the respective defacto complainants in Crime Nos.1 and 2 of 2021 on the file of the respondent.

(2.) It is the case of the prosecution that the petitioner, under the guise of a spiritual head, running a school under the name and style of "Sushil Hari International Residential School", had behaved in an inappropriate manner with the girl students studying in the school. Based on the complaint lodged by a respective victims, who have alleged that the petitioner misbehaved with the one of the victim in the year 2015 and with the other victim later in point of time, the criminal machinery was set in motion by the registration of the case against the petitioner.

(3.) It is the further case of the prosecution that the petitioner was arrested on 13/6/16 at New Dehil and on the basis of the Transit Warrant, the petitioner was brought over to Chennai and remanded to judicial custody and is lodged in Central Prison, Puzhal, Chennai. It is the further case of the prosecution that in all, three complaints have been filed against the petitioner leading to registration of three cases against the petitioner for the offences supra.