SUNIL KUMAR SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petition under judgement has been filed by the real uncle of the deceased with a prayer that the respondents be directed to register an FIR against the Respondent No. 4, Mr. R.K. Mishra, the Principal of the Government Excellence Higher Secondary School, Kotma, Tahsil Kotma, District Annuppur (M.P.), for having abetted the suicide of the deceased, Kumari Ganga Sen, aged 15 years. The deceased is the daughter of Mr. Sanjay Sen. In the petition, it is stated that Kumari Ganga Sen was a student of class X, Government Excellence Higher Secondary School, Kotma.

(2.) The incident took place on 14-11-2017 (Children's Day). The deceased was returning home from school along with two of her classmates, when the Principal of the School, the Respondent No. 4 herein stated to have accosted the three of them and questioned them about leaving the school in the afternoon. It is alleged that the respondent No. 4 scolded the deceased and also slapped and intimidated her. The nature of the intimidation has not been spelt out in the petition.

(3.) Upon returning to her residence, the deceased is stated to have narrated the incident to the petitioner and his brother Sudhir Kumar Sen. The father of the deceased, Sanjay Sen was not at home as he had gone to Venketnagar and the mother of the deceased has gone to the farm. The deceased is stated to have committed suicide at her residence at about 5 P.M on 14-11-2017. The allegation of the petitioner is that the deceased acted thus, on account of the instigation by the Respondent No. 4. It is alleged that the act of Respondent No.4 in humiliating the deceased was done with the intention of inciting the minor girl to commit suicide.