M LATCHUMANAN Vs. STATE

JUDGEMENT

(1.) MR. K. Kumar, learned senior counsel for the petitioner submitted that the petitioner has come forward with this petition seeking the relief of quashing the First Information Report registered in Crime No. 15 of 2005 on the file of the respondent police.

(2.) THE learned senior counsel submitted that the petitioner is the President of the SMG Anjalai Ammal Educational Society and the petitioner is running a teacher training institution in the name of Usha latchumanan College of Education duly affiliated to Pondicherry University and also approved by the national Council for Teacher Education, Bangalore . THE learned senior counsel further submitted that the petitioner's college applied to NCTE, Southern Regional Committed, Bangalore , for recognition of B. Ed. course with an intake of 120 students (2 units) in the year 1999. THE learned senior counsel that ultimately the NCTE also granted recognition to the petitioner"s institution on 10. 08. 2004 for the academic year 2004-2005 with an intake of 100 students also submits it.

(3.) THE learned senior counsel for the petitioner further submitted that as on date, the defacto complainant in this case has been permitted to write the examination along with other students in pursuance of the order passed by this Court in W. P. Nos. 36582 and 43608 of 2006 dated 15. 12. 2006. THE learned senior counsel also produced the copy of the requisition letter given by the defacto complainant dated 12. 01. 2007 addressed to the Correspondent of the petitioner"s educational institution requesting the institution to include the defacto complainant"s name in the list to be sent to the Pondicherry University for the purpose of writing the examination. THE learned senior counsel, in view of the subsequent developments took place in this case, has vehemently contended that the petitioner's institution has not committed any offence at all as the grievance of the defacto complainant also already fulfilled by including the defacto complainant's name in the list sent to the University of Pondicherry enabling the defacto complainant to write the forthcoming examination for the academic year 2006-2007.