REV FATHER JEROME DSOUZA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE matter herein is peculiar one. Considering its factual aspects and bearing in mind interest of all those involved therein, the same is, with the consent of all the parties, being disposed of at its thereshold itself.

(2.) THE applicant herein is the Principal of St. Teresa High School, 24th Road, Bandra, Bombay. Master Rubin, the son of the 2nd respondent is the student in the said school.

(3.) 2nd respondent, on 14th October, 1991 lodged a complaint at Khar Police Station against the applicant under sections 323, 336 and 337 of I. P. C. , which came to be registered by the Khar Police Station as C. R. No. 617 of 1991. After investigation said Police Station submitted report before the Metropolitan Magistrate, 9th Court at Bandra vide Court Case No. 45/p of 1991. The applicant in this petition is seeking the writ from this Court for quashing the proceedings in the said criminal case.