SURJEET KHANNA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 64 dtd. 25/2/2022 (Annexure P.1) under Sec. 306 IPC and Ss. 6, 18, 8, 21 of the Protection of the Children from Sexual Offences Act, 2022 (for short 'the POCSO Act') added later on, registered at Police Station PS BTPT, District Faridabad, along with all consequential proceedings arising therefrom.

(2.) The petitioner is the Principal of Delhi Public School, Greater Faridabad, Sector-81, Faridabad. An unfortunate incident of a suicide committed by a young student of Class X-B, on account of the alleged harassment, bullying and torture by his classmates/students of the School, led to the registration of the aforesaid FIR. The petitioner being the overall incharge of the School and having been intimated about the said harassment/bullying/mental torture, did not act in the matter as per the mandate of the POCSO Act.

(3.) A hapless mother, whose world came shattering down with the untimely demise of her son, is the complainant. This Court has deep concerns for and all sympathies with the parents of the child and wish this unfortunate act had not happened.