R RAMAMOORTHY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) INVOKING the inherent jurisdiction of this Court under Section 482 Cr.P.C. the petitioner has filed this petition seeking the relief of quashing the criminal proceedings pertaining to the sessions case in S.C. No. 206 of 2011 on the file of the learned Additional Sessions Judge, Fast Track Court-I Salem.

(2.) ON the strength of a complaint lodged by the second respondent, Mr. M. Sekar who is none other than the father of the deceased boy (Srinivasan) the first respondent herein has registered a case in Crime No. 363 of 2011 on 19.6.2011 against the petitioner and three others alleging that they have committed an offence punishable under Section 306 IPC.

(3.) THE second respondent in his complaint has stated that after coming back from school 17.6.2011 till his son had been whisparing till night that he was not able to understand the method of teaching of the teachers. If questioned they threat him. Till 1.00 a.m., in the night he was writing something and that he (complainant) was under the impression that he would be doing his home work as usual. On the next day i.e., on 18.6.2011 when they were leaving for work, the deceased was found sleeping. When the complainant was coming back to home at 2.00 p.m., for lunch, he was informed that his son had committed suicide by hanging. In fact he was not having any bad habit and did not have any bad association. Since the reasons for hanging were not known as per their caste and customs the body of the deceased was buried. On the next day i.e., on 19.6.2011 the complainant was able to find a suicidal note running about 7 pages written by the deceased and another letter seemed to have been written by all the students to the Headmaster of his school. Only under this circumstance the second respondent had lodged the complaint before the first respondent police. He has also alleged that since his son had questioned their teachers that he and other students were not able to understand the teaching method he was put under threat and dire consequence and therefore, he had gone to the extreme end of committing suicide.