DR. LEKHA RAJESH VISARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The Appellant is apprehending arrest in C.R. No.7 of 2022 registered at Nehru Nagar Police Station for the offence punishable under Sec. 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "Atrocities Act").

(3.) The first informant-complainant is a school teacher, serving in Swami Vivekanand School (for short "the said school"). The Appellant is Head Mistress / Principal of the said school. The First Information Report (for short "FIR") has been lodged on 9/2/2022. It is stated in the FIR that in the year 2021 several mistakes were found in the marksheets and evaluation of students of 10th standard; that the Appellant therefore sought explanation from all teachers; that except two teachers rest of the teachers did not submit their explanation; that after going through the explanation all teachers were asked to give a letter of apology. It is alleged that on 15/8/2021 after the flag hoisting ceremony the Appellant scolded some teachers for not submitting the apology letter and insulted the complainant by stating that she was unfit to teach English subject. It is alleged that the complainant approached the school trustee Shri. Asrani of 17/8/2021 with a written complaint about the incident of 15/8/2021, but was orally told that the Appellant shall be issued a strict warning.