VIRENDRA SINGH RANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. is preferred by the petitioner seeking following reliefs:

(2.) Petitioner No.1 is Principal of Vivekanand School, Tekanpur, Dabra District Gwalior, petitioner No.2 is Vice -Principal of Vivekanand School, Tekanpur, Dabra District Gwalior and petitioner No.3 is Teacher at Vivekanand School, Tekanpur, Dabra District Gwalior. Petitioners are taking exception to registration of FIR and trial conducted as referred above.

(3.) Case of the prosecution as disclosed from the details scribed in the FIR dtd. 4/11/2022 containing the allegations that the deceased Mahendra Kushwah alias Rohit Kushwah used to study in Class 12th in Vivekanand Higher Secondary School, TCP. Around 10:35 am school had lunch interval and thereafter classes reassembled. 15 minutes thereafter, some boys blasted some crackers in the school toilet which created disturbance in the classes. School management immediately responded, searched bags and pockets of the students and found students namely, Mahendra Kushwah, Ritik Raj and Ashish Yadav as mischievous students. They were taken before the Principal of the school namely Virendra Singh Rana - petitioner No.1 herein. He admonished them for their conduct and as alleged petitioner No.2 talked to their parents and asked them to visit the Principal next day, so that parents may be apprised about the misconduct of their children. Apparently, this way, a psychological pressure is mounted on students to behave properly in future.