N ANJALI DEVI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records in PRC. No. 1 of 2006 on the file of the Judicial Magistrate II, Ulundurpet and quash the same.

(2.) The material facts, which are relevant for the disposal of this Criminal Original Petition, are as follows: The petitioners are the Secondary Grade Teachers, working in the Government Girls Higher Secondary School, Thiruvennainallur, Villupuram District. The 2nd petitioner worked in the said School from 28.7.2004 to 13.9.2005 as a Science Teacher and he has been transferred and posted at Kumanantholu in Andipatti Taluk, Theni District. The 1 st petitioner is working in the same School. On 14.7.2005 at about 12.15 p.m., one Rani, Anganvadi Teacher reported to the Teachers that some one had taken a sum of Rs. 1200/- from her bag, which was kept in the Balvadi Class and suspected that some of the students of the IX Standard A of the School, who visited the Anganvadi, might have stolen the money. Accordingly, the petitioners called for those students and their bags were searched. A few minutes thereafter, a student by name Udaya alias Saranya, the deceased herein gave Rs. 100/- to the petitioners, claiming that the said amount was found in the bag of one Kavitha, a co-student. Thereafter, Udaya @ Saranya and six other students were taken to the male staff room and they were enquired by the lady teachers. At that time, Udaya @ Saranya took Rs. 600/- from her Churidhar pocket and handed over the same to the petitioners. Another amount of Rs. 500/- was also handed over by Udaya @ Saranya to one Jayanthi, PET Teacher. Arumugam, the father of the Udaya @ Saranya was sent for and he was appraised of the incident happened in the School. It is stated that Arumugam gave an undertaking letter, stating that he would warn his daughter and such things would not happen again in future and left the School.

(3.) After, the said incident, the deceased Udaya @ Saranya was in the School during lunch period and attended the post session classes and left the School at 4.20 p.m. Thereafter, on an enquiry, the petitioners had come to know that Udaya @ Saranya had immolated herself and was taken to the Government Hospital at Villupuram, where she had given a dying declaration to the Judicial Magistrate, stating that since the petitioners scolded her that she had stolen the money and the 2nd petitioner remarked to her to go and die and as she was so ashamed, she had immolated herself.