PRANITA PRAKASHRAO KATEWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this revision application, the applicant has challenged order dated 12/07/2018, passed by the Court of Assistant Sessions Judge, Yavatmal, whereby an application for discharge (Exh.4) filed on behalf of the applicant was rejected.

(2.) The applicant herein was accused of having committed offences under Sections 7, 12, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988, as per FIR dated 21/07/2015, registered against her and another accused person. The complainant in the present case was an employee of a school in which the applicant was working as Head Mistress. The allegation against the applicant was that she had directed the complainant, who was an incharge class teacher in the school, to collect Rs.700/- from each student towards fees for the academic session, although it was a girls school and the students were not required to pay any amount towards fees, as per the policy of the Government. The school in question being a fully aided school, such amount towards fees was not required to be collected.

(3.) As per the oral report, leading to registration of FIR, out of 97 students, 74 students deposited the amount while the remaining 23 students could not do so and the applicant insisted upon the complainant to collect such amount, threatening that disciplinary action would be taken against him if there was failure to collect such amount towards fees.