RAJWANT KAUR Vs. R S PATIAL AND OTHERS

JUDGEMENT

(1.) Present revision petition has been filed against order dated 20.12.2000 passed by learned Judicial Magistrate First Class, Ludhiana whereby Criminal Complaint No. 168/1 of 08.12.1999 titled "Rajwant Kaur vs. R. S. Patial and others" has been dismissed.

(2.) Brief facts of the case are that the complainant-petitioner filed a criminal complaint against the accused respondent Nos. 1 and 2 under Sections 342, 354, 467, 506,120-B IPC. In the complaint, it is alleged that the complainant-petitioner is posted as English Teacher in DAV School, Bhai Randhir Singh Nagar, Ludhiana.

(3.) She had been serving the institution to the best of her ability, dedication, having excellent record. Accused- respondent Nos. 1 and 2 are the Principal and Co-ordinator respectively of the said school.