Karnataka High Court

Mr. Roopesha vs The State By Dharmastala Police Station on 5 July, 2024

Author: M. Nagaprasanna

Bench: M. Nagaprasanna

                           1



Reserved on   : 26.06.2024                         R
Pronounced on : 05.07.2024

        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 05TH DAY OF JULY, 2024

                          BEFORE

         THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

            CRIMINAL PETITION No.4941 OF 2024

BETWEEN:

1 . MR. ROOPESHA
    S/O RAMANNA POOJARY
    AGED ABOUT 34 YEARS
    RESIDING AT NARIYA HOUSE
    DHARMASTALA VILLAGE
    BELTHANGADY TALUK
    D.K.DISTRICT - 574 216.

2 . MR. SADANANDA
    S/O DEVU MALEKUDIYA
    AGED ABOUT 44 YEARS
    RESIDING AT
    KENCHARAKANDA HOUSE
    NIDLE, BELTHANGADY
    DAKSHINA KANNADA - 574 216.
                                             ... PETITIONERS

(BY SRI. ASHWIN JOYSTON KUTINHA, ADVOCATE)

AND:

1.   THE STATE BY
     DHARMASTALA POLICE STATION
                             2




     REPRESENTED BY ITS
     STATE PUBLIC PROSECUTOR
     HIGH COURT OF KARNATAKA
     BENGALURU - 560 001.

2.   MRS. SOUMYA
     W/O KISHORE
     AGED ABOUT 36 YEARS
     RESIDING AT PEJATHADKA HOUSE
     DHARMASTALA VILLAGE
     BELTHANGADY TALUK
     D.K - 574 216.

                                                ... RESPONDENTS

(BY SRI. B.N.JAGADEESH, ADDL. SPP FOR R1)



     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE ENTIRE PROCEEDINGS AGAINST
THE PETITIONER IN CR.NO.7/2024 OF DHARMASTALA P.S. FOR
THE OFFENCES P/U/S 305, 506, 354(D), 509, R/W SECTION 34 OF
IPC, SEC.12 OF POCSO ACT AND SEC.75 OF JUVENILE JUSTICE ACT
PENDING ON THE FILE OF ADDL.DISTRICT AND SESSIONS COURT
FTSC-1 (POCSO) D.K AT MANGALORE.




     THIS   CRIMINAL   PETITION   HAVING      BEEN   HEARD   AND
RESERVED    FOR   ORDERS   ON   26.06.2024,    COMING   ON   FOR
PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:-
                                 3



                               ORDER

The petitioners/accused 1 and 2 are before this Court calling

in question registration of a crime in Crime No.7 of 2024 registered

by the Dharmasthala Police for offences punishable under Sections

305, 506, 354D, 509 r/w 34 of the IPC, Section 12 of the Protection

of Children from Sexual Offences Act, 2012 and Section 75 of the

Juvenile Justice (Care and Protection of Children) Act, 2015.

2. Shorn of unnecessary details, facts in brief, germane are as

follows:-

The 2nd respondent is the complainant, mother of a

student/victim by name Thrusha who was studying in SDM High

School, Dharmastala. Petitioners are the pedagogues in the said

school. The 1st petitioner is a drawing teacher and the 2nd petitioner

is a physical training teacher. The daughter of the complainant was

studying in the 10th standard. The genesis of the problem is that

the victim was repeatedly called by the 1st petitioner on the ground

that she was continuously talking to one boy, Manoj in the school.

This was complained to the mother of the victim. The mother comes

to the school. The mother indicates to the 1st petitioner that if there

is any problem, the teacher should call her and not insult the child

in front of other children. The 1st petitioner did not stop. The

matter goes to the Head Mistress before whom again the child is

said to have been insulted for the reason that she was talking to

the boys in the school. This message of talking of the victim with

the other boy was informed to a fellow student Ms. Harshitha. The

fellow student appears to have informed it to others. Again the

mother of the victim asked the teachers not to inform other

students and paint the victim black but to call her personally and

tell her. All this happened on the 6th and 7th of February, 2024. On

the 7th February, 2024, the victim being frustrated with these

things consumed rat poison in the school premises itself at about 9

a.m. She was then shifted to Benaka Hospital at Ujire for treatment

and for better treatment to Mangalore. She succumbed to poison

that she has consumed. At the time when she consumed poison the

crime comes to be registered in Crime No.7 of 2024 for the offences

punishable under Sections 354(D), 509 of the IPC, Section 12 of

the Protection of Children from Sexual Offences Act, 2012 and

Section 75 of the Juvenile Justice (Care and Protection of Children)

Act, 2015. When the victim succumbed to the poison, the offence

punishable under Section 305 of the IPC was added. The

registration of the crime is what has driven the petitioners to this

Court in the subject petition.

3. Heard Sri Ashwin Joyston Kutinha, learned counsel

appearing for the petitioners and Sri B N Jagadeesh, learned

Additional Special Public Prosecutor appearing for respondent No.1.

4. The leaned counsel appearing for the petitioner would

contend that the petitioners were only wanting to discipline the

child as talking to other boys was subversive of discipline of the

institution. Mere disciplining the child and the child consuming

poison eventually leading to unfortunate death would not mean that

the petitioners would become abettors to the said suicide for

offence punishable under Section 305 of the IPC. He would contend

that the allegations that are made against the petitioners or the

complaint or the statements would none of them touch upon the

ingredients of the offences so alleged against the petitioners.

5. Per contra, the learned Additional Special Public Prosecutor

would vehemently refute the submissions to contend that it is the

behavior of the petitioners that led the child to get frustrated and

commit suicide. The matter is still at the stage of investigation.

Therefore, this Court at this stage should not interfere with these

proceedings. He would seek dismissal of the petition.

6. In reply, the learned counsel for the petitioners would

again contend that the Apex Court in plethora of judgments has

rendered that mere disciplining an undisciplined child by a teacher

would not attract the ingredients of Section 305 of the IPC. He has

placed heavy reliance upon the judgment of the Apex Court in the

case of GEO VARGHESE v. STATE OF RAJASTHAN reported in

(2021) 19 SCC 144 and also places reliance upon several other

judgments rendered by the Apex Court, on two issues as to what

would be the ingredients of Section 107 of the IPC, for it to become

an offence under Section 306 of the IPC, which deals with abetment

to suicide and the other judgment with regard to exercise of

jurisdiction under Section 482 of the Cr.P.C.

7. I have given my anxious consideration to the submissions

made by the respective learned counsel and have perused the

material on record.

8. The afore-narrated fact of the victim/student studying at

SDM High School, Dharmastala is not in dispute. The entire story

would commence on a particular date i.e., 05-02-2024. On that day

it appears the victim had confided to her mother that the her friend

Ms. Harshitha informed her that 1st petitioner is spreading bad

rumours about her and in this regard he has also sent a whatsapp

message to said Ms. Harshitha stating that the victim will always be

talking to one boy by name Manoj. This leads the child into

depression. The mother by confronting the teacher asked him as to

why he has behaved with her daughter in the manner that was

complained by the child. This appears to have reached the

chambers of the Head Mistress also and the 1st petitioner had

informed about the alleged character of talking of the victim with a

boy to one more fellow student by name Ms. Harshitha. The news

had spread and the child further gets into depression. On

07-02-2024 the victim comes to the school as usual and at 9 a.m.

consumes rat poison because of aforesaid incidents. The moment

this happened, a complaint comes to be registered by the mother

alleging that 1st petitioner is responsible for her daughter

attempting to commit suicide, as the daughter was still alive at that

time and under treatment in the hospital. The complaint so

registered initially reads as follows:

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F ¢£À ¢£ÁAPÀ:07.02.2024 gÀAzÀÄ «µÀ ¥ÀzÁxÀð ¸ÉÃ«¹ C¸Àé¸ÀÜUÉÆAqÀÄ ªÀÄAUÀ¼ÀÆj£À A.J. D¸ÀàvÉæAiÀÄ°è aQvÉì ¥ÀqÉAiÀÄÄwÛgÀÄªÀ PÀÄ|vÀÈµÁ¼À£ÀÄß «ZÁj¹ ºÉÃ½PÉ ¥ÀqÉAiÀÄ®Ä §AzÀ ¸ÀªÀÄAiÀÄ ¸ÀÄªÀiÁgÀÄ 21.00 UÀAmÉUÉ vÀÈµÁ¼À vÁ¬Ä ¸ËªÀÄågÀªÀgÀÄ °TvÀªÁV ¤ÃrzÀ zÀÆgÀ£ÀÄß ¹éÃPÀj¹PÉÆArgÀÄvÉÛÃªÉÉ."

(Emphasis added)

The victim was taken to Mangalore for better treatment, at which

time the victim narrates the entire story before the Police and the

Child Development and Protection Officer of Belthangady. The

statement rendered by the victim while on further treatment reads

as follows:

"ºÉÃ½PÉ: vÀÈµÁ, ¥ÁæAiÀÄ:15 ªÀµÀð, vÀAzÉ: Q±ÉÆÃgï, ªÁ¸À: ¦dvÀÛqÀÌ ªÀÄ£É, zsÀªÀð¸ÀÜ¼À UÁæªÄÀ , ¨É¼ÀÛAUÀr vÁ®ÆèPÀÄ.

¢£ÁAPÀ:08-02-2024 £Á£ÀÄ ªÉÄÃ°£À «¼Á¸ÀzÀ°è vÀAzÉ Q±ÉÆÃgï vÁ¬Ä ¸ËªÀÄå CPÀÌ gÀPÁë JA§ªÀgÉÆA¢UÉ ªÁ¸ÀªÁVgÀÄvÉÛÃ£É. £Á£ÀÄ ªÀÄAdÄ£ÁxÉÃ±ÀégÀ C£ÀÄzÁ¤vÀ PÀ£ÀßqÀ ªÀiÁzsÀåªÀÄ ¥ËæqÀs±Á¯É zsÀªÀÄð¸ÀÜ¼ÀzÀ°è 10£ÉÃ vÀgÀUÀwAiÀÄ 'J' ¸ÉPÀë£ï£À°è «zsÁå¨Ás å¸À ªÀiÁrPÉÆArgÀÄvÉÛÃ£É. £À£Àß vÀAzÉ ªÀÄÆqÀ©zÉæ D¼Áé¸ï ¸ÀA¸ÉÜAiÀÄ°è ZÁ®PÀ ªÀÈwÛ ªÀiÁrPÉÆArzÀÄÝ, vÁ¬Ä ¸ËªÀÄågÀªÀgÀÄ zsÀªÀÄð¸ÀÜ¼ÀzÀ ¥ÀzÀä²æÃ £ÀA¢¤ «Ä¯ïÌ ¥Á®ðgï £À°è PÉ®¸À ªÀÄrPÉÆªÀÄrgÀÄvÁÛgÉ. CPÀÌ gÀPÁë¼ÀÄ vÀÈ¦Û ºÉÆÃmÉ¯ï£À°è PÁå²AiÀÄgï DV PÉ®¸À ªÀiÁrPÉÆArgÀÄvÁÛ¼É. £À£ÀUÉ r¸ÉA§gï 31, 2023£ÉÃ ªÀµÀðzÀ PÉÆ£ÉAiÀÄ ¢£À CªÀÄÈvÀªÀ¶ðtÂ ºÁ¯ï £À°è PÀA¸Á¼É £ÀÈvÀå EzÀÄÝ D ¸ÀªÀÄAiÀÄ £Á£ÀÄ £À£ßÀ zÉÆqÀØªÀÄä£À ªÀÄPÀÌ¼À eÉÆvÉ gÁwæ C°è EzÉÝ£ÀÄ. DUÀ £ÀªÀÄä qÁæ¬ÄAUï ¸Àgï gÀÆ¥ÉÃ±ï gÀªÀgÀÄ C°è EzÀÄÝ £Á£ÀÄ £À£Àß zÉÆqÀØªÀÄä£À UÀAqÀÄ ªÀÄPÀÌ¼À eÉÆvÉ EgÀÄªÀÅzÀ£ÀÄß £ÉÆÃr vÀ¥ÁàV ¨sÁ«¹ D §½PÀ £À£Àß eÉÆvÉ ¸ÀjAiÀiÁV ªÀiÁvÀ£ÁqÀÄwÛgÀ°®è. F »AzÀ J¯Áè CzsÁå¥ÀPÀgÀÄUÀ¼À ºÁUÉ qÁæ¬ÄAUï ¸Àgï gÀÆ¥ÉÃ±ï gÀªÀgÀÄ £À£Àß eÉÆvÉ PÀÆqÀ vÀÄA¨Á M¼ÉîAiÀÄ jÃwAiÀÄ°èAiÉÄÃ EzÀÝgÀÄ. £À£ÀUÉ MAzÀÄ ªÁgÀUÀ¼À »AzÉ £À£ÀUÉ S.S.L.C ¥ÀÆªÀð¨sÁ« ¥ÀjÃPÉë £ÀqÉ¢gÀÄvÀÛzÉ. EwÛÃZÉUÉ 4-5 ¢£ÀUÀ¼À »AzÀ £À£Àß UÉ¼Àw 10 B AiÀÄ°è PÀ°AiÀÄÄwÛgÀÄªÀ ºÀ¶ðvÁ½UÉ qÁæ¬ÄAUï ¸Àgï ªÁmÁì¥ï ªÉÄ¸ÉÃeï ªÀÄÆ®PÀ '£Á£ÀÄ ¸Àj¬Ä®è ºÀÄqÀÄUÀgÀ eÉÆvÉ ¸ÀÄvÁÛqÀÄvÁÛ¼É. Love ªÀiÁqÀÄvÁÛ¼É.' JA§ÄzÁV ªÉÄ¸ÉÃeï ªÀiÁrzÀ «ZÁgÀªÀ£ÀÄß £À£ÀUÉ ºÀ¶ðvÀ w½¹gÀÄvÁÛ¼É. £Á£ÀÄ F §UÉÎ qÁæ¬ÄAUï ¸Àgï £À°è PÉÃ¼À®Ä ºÉÆÃzÁUÀ CªÀgÀÄ £À£Àß°è ªÀiÁvÀ£ÁqÀÄªÀÅ¢®è ¤£Àß vÁ¬ÄAiÀÄ£ÀÄß PÀj CªÀgÀ°è «ZÁgÀ

w½¸ÀÄvÉÛÃ£É JAzÀÄ ºÉÃ½zÁUÀ C¯ÉèÃ EzÀÝ P.T s¸Àgï ¸ÀzÁ£ÀAzÀgÀªÀgÀÄ ¤Ã£ÀÄ DzsÁå¥ÀPÀgÀÄUÀ½UÉ JzÀÄgÀÄ ªÀiÁvÀ£ÁqÀÄwÛÃAiÀÄ ¤£Àß Q¹ìAUï «rAiÉÆÃ £ÀªÀÄä°è EzÉ JAzÀÄ ºÉÃ½zÁUÀ £Á£ÀÄ P.T ¸Àgï £À°è Q¹ìAUï «rAiÉÆÃ EzÀÝgÉ vÉÆÃj¹ JAzÀÄ ºÉÃ½zÁUÀ ¤Ã£ÀÄ JzÀÄgÀÄ ªÀiÁvÀ£ÁqÀ¨ÉÃqÀ ¤£Àß£ÀÄß £ÁªÉ®ègÀÆ mÁUÉðmï ªÀiÁqÀÄvÉÛÃªÉ JAzÀÄ ºÉÃ½zÀgÀÄ. §½PÀ £Á£ÀÄ F «ZÁgÀzÀ°è ªÀiÁ£À¹PÀªÁV £ÉÆAzÀÄ ªÀÄ£ÉAiÀÄ°è ¨ÉÃ¸ÀgÀzÀ°è EzÀÝ ¸ÀªÀÄAiÀÄzÀ°è £À£Àß CªÀÄä £À£Àß£ÀÄß «ZÁj¹zÀÄÝ DUÀ CªÀÄä£À°è ¤Ã£ÀÄ £À£Àß ±Á¯ÉUÉ §gÀ¨ÉÃPÀÄ qÁæ¬ÄAUï ¸Àgï £À£Àß §UÉÎ PÉlÖ «ZÁgÀUÀ¼À£ÀÄß ±Á¯ÉAiÀÄ ªÀÄPÀÌ¼À°è w½¹gÀÄvÁÛgÉ JAzÀÄ ºÉÃ½zÁUÀ vÁ¬Ä qÁæ¬ÄAUï ¸Àgï UÉ PÁ¯ï ªÀiÁr ªÀiÁvÀ£ÁrzÁUÀ CªÀgÀÄ £Á£ÀÄ §Äå¹ EzÉÝÃ£É £Á¼É ±Á¯ÉUÉ §AzÀÄ ªÀiÁvÀ£Ár JAzÀÄ ºÉÃ½ ¥sÉÆÃ£ï PÀmï ªÀiÁr EnÖgÀÄvÁÛgÉ. £À£Àß vÁ¬Ä ¢£ÁAPÀ:06/02/2024 gÀAzÀÄ ªÀÄzÁåºÀß ±Á¯ÉUÉ §A¢zÀÄÝ ºÉqï ªÀiÁ¸ÀÖgï £À°è «ZÁgÀªÀ£ÀÄß w½¹ qÁæ¬ÄAUï ¸Àgï£À JzÀÄj£À°è «ZÁj¹zÁUÀ ªÉÆzÀ®Ä £Á£ÀÄ ºÉÃ½AiÉÄÃ E®è JAzÀÄ ºÉÃ½zÀÄÝ §½PÀ ºÉqï ªÀiÁ¸ÀÖgï ºÀ¶ðvÁ¼À£ÀÄß PÀgÉzÁUÀ CªÀgÀÄ ºÉÃ½zÀ (ªÉÄ¸ÉÃeï) ªÀiÁrzÀ «ZÁgÀªÀ£ÀÄß M¦àPÉÆAqÀÄ ªÀÄÄAzÀPÉÌ £Á£ÀÄ CªÀ¼À «ZÁgÀzÀ°è K£ÀÄ ªÀiÁvÀ£ÁqÀÄªÀÅ¢®èªÁV w½¹zÀgÀÄ. DzÀgÉ £ÀªÀÄä°è ¸Áj PÉÃ½gÀÄªÀÅ¢®è §½PÀ CªÀÄä CªÀgÀ°è ªÀÄÄAzÀPÉÌ K£ÁzÀgÀÆ £À£Àß ªÀÄUÀ¼À «ZÁgÀzÀ°è ºÉÃ¼À®Ä EzÀÝgÉ £ÀªÀÄä°èAiÉÄÃ w½¸À¨ÉÃPÉAzÀÄ ºÉÃ½ ªÀÄ£ÉUÉ ºÉÆÃVgÀÄvÁÛgÉ. §½PÀ £Á£ÀÄ ¸ÀAeÉ ªÀÄ£ÉUÉ ºÉÆÃzÁUÀ CªÀÄä ¤Ã£ÀÄ ªÀÄÄAzÉ §gÀÄªÀ JPÁì«ÄUÉ ZÉ£ÁßV NzÀÄ S.S.L.C AiÀÄ°è M¼ÉîAiÀÄ ªÀiÁPïìð vÉUÉzÀÄPÉÆ¼Àî¨ÉÃPÉAzÀÄ ºÉÃ½zÀgÀÄ. DUÀ £À£ÀUÉ F J®è «ZÁgÀ¢AzÀ ¸ÀjAiÀiÁV NzÀ®Ä DUÀÄwÛ®è JAzÀÄ ºÉÃ½zÉ£ÀÄ. §½PÀ £À£ÀUÉ F J®è «ZÁgÀUÀ¼ÀÄ £É£À¦¹PÉÆAqÀÄ C®èzÉ £À£ÀUÉ S.S.L.C ¥ÀÆgÀPÀ ¥ÀjÃPÉëAiÀÄ°è PÀrªÉÄ CAPÀUÀ¼ÀÄ §A¢zÀÄÝ CzsÁå¥ÀPÀgÀÄUÀ¼ÀÄ £À£Àß£ÀÄß Target ªÀiÁr PÀrªÉÄ CAPÀ §A¢gÀ§ºÀÄzÉAzÀÄ ¨sÁ«¹ ªÀÄÄAzÀPÉÌ S.S.L.C AiÀÄ®Æè PÀrªÉÄ CAPÀ §gÀ§ºÀÄzÉAzÀÄ ºÁUÀÆ qÁæ¬ÄAUï ¸Àgï ªÀÄvÀÄÛ P.T ¸Àgï £À£Àß ªÀÄAiÀiÁðzÉ vÉUÉzÀ §UÉÎ ªÀÄ£À£ÉÆAzÀÄ ¸ÁAiÀÄ®Ä ¤zsÀðj¹gÀÄvÉÛÃ£É. CzÀgÀAvÉ £Á£ÀÄ ¢£ÁAPÀ 7/2/2024 gÀAzÀÄ ¨É½UÉÎ JA¢£ÀAvÉ ªÀÄ£É¬ÄAzÀ 8 UÀAmÉUÉ ±Á¯ÉUÉ ºÉÆgÀlÄ §AzÀªÀ¼ÀÄ zsÀªÀð¸ÀÜ¼ÀzÀ ªÉÄrPÀ¯ï MAzÀgÀ°è E° ¥ÁµÀtªÀ£ÀÄß RjÃ¢¹ ±Á¯Á ªÉÄÊzÁ£ÀPÉÌ vÉgÀ½ E° ¥ÁµÀtªÀ£ÀÄß wAzÉ£ÀÄ ¸Àé®à ºÉÆwÛ£À §½PÀ £À£ÀUÉ ºÉÆmÉÖ £ÉÆÃªÀÅ DUÀ®Ä ¥ÁægÀA©ü¹zÀÄÝ PÀÆqÀ¯ÉÃ 9th B PÁè¹UÉ ºÉÆÃV PÀÄ½vÀÄ C¼ÀvÉÆqÀVzÁUÀ £À£Àß UÉ¼ÀwAiÀÄgÀÄ §AzÀÄ £À£Àß£ÀÄß «ZÁj¹ PÉÊAiÀÄ°èzÀÝ Ratol £À §UÉÎ nÃZÀgï UÀ½UÉ ªÀiÁ»w ¤Ãr §½PÀ £À£Àß vÁ¬ÄUÉ «ZÁgÀ (w½¹)ªÀ£ÀÄß ¸Àgï £ÀªÀgÀÄ w½¹gÀÄvÁÛgÉ. £ÀAvÀgÀ £À£Àß ªÀiÁªÀ£ÀªÀgÀÄ C°èUÉ §A¢gÀÄvÁÛgÉ. §½PÀ £À£Àß£ÀÄß aQvÉì §UÉÎ GfgÉ ¨É£ÀPÀ D¸ÀàvÉæUÉ ªÀiÁªÀ PÀgÉzÀÄPÉÆAqÀÄ §AzÁUÀ £À£Àß vÁ¬Ä PÀÆqÀ C°èUÉ §A¢gÀÄvÁÛgÉ ¨É£ÀPÀ D¸ÀàvÉæAiÀÄ ªÉÊzÀågÀÄ £À£ÀUÉ ¥ÀæxÀªÀÄ aQvÉì ¤Ãr ºÉaÑ£À aQvÉì §UÉÎ ªÀÄAUÀ¼ÀÆjUÉ PÀgÉzÀÄPÉÆAqÀÄ ºÉÆÃUÀÄªÀAvÉ w½¹zÀÄÝ DUÀ £À£Àß vÁ¬Ä ªÀÄvÀÄÛ ªÀiÁªÀ DA§Ä¯É£ïì £À°è aQvÉì §UÉÎ ªÀÄAUÀ¼ÀÆgÀÄ A.J. D¸ÀàvÉæUÉ PÀgÉzÀÄPÉÆAqÀÄ §AzÀÄ aQvÉìAiÀÄ°ègÀÄvÉÛÃ£É.

£À£Àß §UÉÎ gÀÆ¥ÉÃ±ï ¸Àgï CªÀgÀÄ PÉlÖ C©ü¥ÁæAiÀÄ ºÀgÀr £À£Àß UÉ¼ÀwUÉ ªÉÄ¸ÉÃeï ªÀiÁrzÀ «ZÁgÀzÀ°è ºÁUÀÆ P.T ¸Àgï ¸ÀzÁ£ÀAzÀgÀªÀgÀÄ mÁUÉðmï ªÀiÁqÀÄvÉÛÃªÉAzÀÄ ºÉÃ½zÀÄÝ EzÉÃ PÁgÀt¢AzÀ £À£ÀUÉ SSLC ¥ÀÆgÀPÀ ¥ÀjÃPÉëAiÀÄ°è PÀrªÉÄ CAPÀ §A¢zÀÄÝ ªÀÄÄAzÉ J¸ïJ¸ïJ¯ï¹ ¥ÀjÃPÉëAiÀÄ®Æèè PÀrªÉÄ CAPÀ §gÀ§ºÀÄzÉAzÀÄ ªÀÄ£À£ÉÆAzÀÄ «µÀ ¥ÀzÁxÀð ¸ÉÃ«¸À®Ä PÁgÀtgÁzÀ qÁæ¬ÄAUï ¸Àgï gÀÆ¥ÉÃ±ï ºÁUÀÆ P.T ¸Àgï ¸ÀzÁ£ÀAzÀ gÀªÀgÀ ªÉÄÃ¯É ¸ÀÆPÀÛ PÁ£ÀÆ£ÀÄ PÀæªÀÄ PÉÊUÉÆ¼Àî¨ÉÃPÁV PÉÆÃjPÉ.

NzÀ¯ÁV £Á£ÀÄ ºÉÃ½zÀAvÉ ¸Àj EzÉ.

ªÀiÁ£Àå ¥ÉÆÃ°¸ï G¥Á¢üÃPÀëPÀgÀÄ §AmÁé¼À G¥À «¨sÁUÀ gÀªÀgÀ DzÉÃ±ÀzÀAvÉ ¥ÀÄAeÁ®PÀmÉÖ ¥ÉÆÃ°¸ï oÁuÁ ¦J¸ïL NªÀÄ£À DzÀ £Á£ÀÄ F ¢£À ¢£ÁAPÀ 08/02/2024 gÀAzÀÄ ªÀÄAUÀ¼ÀÆgÀÄ JeÉ D¸ÀàvÉæAiÀÄ°è MICU WÀlPÀzÀ°è aQvÉì ¥ÀqÉAiÀÄÄwÛgÀÄªÀ PÀÄªÀiÁj vÀÈµÁ¼À£ÀÄß 14.00 UÀAmÉ¬ÄAzÀ 16.00 UÀAmÉAiÀÄªÀgÉUÉ ²±ÀÄ C©üªÀÈ¢Þ AiÉÆÃd£Á¢üPÁj (CDPO BLT) ¨É¼ÀÛAUÀr gÀªÀgÀ ¸ÀªÀÄPÀëªÀÄzÀ°è ºÁUÀÆ vÀÈµÁ¼À vÁ¬Ä ¸ËªÀÄå¼À ¸ÀªÀÄPÀëªÀÄ zsÀªÀÄð¸ÀÜ¼À oÁuÁ WHC.731 ¥ÀæªÉÆÃ¢¤ gÀªÀjUÉ £Á£ÀÄ GPÀÛ¯ÉÃR£À ªÀiÁr CªÀgÀ ºÀ¸ÁÛPÀëgÀzÀ°è «ZÁj¹ ºÉÃ½PÉ ¥ÀqÉzÀÄPÉÆArzÀÄÝ ªÀÄÄA¢£À PÀæªÀÄzÀ §UÉÎ ¸ÀzÀj WHC.731 gÀªÀgÀ°è PÀ¼ÀÄ»¹ PÉÆnÖgÀÄvÉÛÃ£É.

PSI Punjalakatte

²±ÀÄ C©üªÀÈ¢Þ AiÉÆÃd£Á¢üPÁj ¨É¼ÀÛAUÀr zÀ.PÀ."

(Emphasis added)

It is in this statement the victim alleges about the role of the 2nd

petitioner which drove her to consume poison. The role narrated by

the child is, that the 2nd petitioner threatened her that he has a

video of her kissing another boy and that he would circulate it.

This is a statement of the victim before the Child Development and

Protection Officer, CDPO, Belthangady and it is signed by the child.

On 08-02-2024 the dying declaration of the victim is also recorded

by the Taluk Executive Magistrate. The dying declaration reads as

follows:

"EªÀgÀ ¥ÀvÀæ ¸ÀASÉå ¥ÉÆÃ°¸ï G ¤ zsÀªÀÄÀð¥Àà «.J¸ï ¥Àæ..¸ÀA 07/2014 ¢£ÁAPÀ 08/02/2024 gÀrAiÀÄ°è C¢üUÀæ»¹zÀgÀ£ÀéAiÀÄ PÀÄªÀiÁj vÀÈµÁ D/0 Q±ÉÆÃgï EªÀjAzÀ ªÀÄgÀt ¥ÀÆªÀð ºÉÃ½PÉAiÀÄ£ÀÄß (ºÉ¸ÀgÀÄ / ºÀÄzÉÝ) ¥Àæ±ÁAvï ¦ ¥ÁnÃ® vÀºÀ¹Ã¯ÁÝgï ºÁUÀÆ vÁ®ÆPÀÄ

zÀAqÁ¢üPÁj vÀªÀ¼ÀÄzÁgÀ ªÀÄAUÀ¼ÀÆgÀÄ EªÀjAzÀ A.J ºÁ¹àl¯ï ªÀÄAUÀ¼ÀÆgÀÄ ¢£ÁAPÀ 8/2/2024 gÀAzÀÄ zÁR°¸À®ànÖzÉ.

WÉÆÃµÀuÉzÁgÀgÀ ºÉ¸ÀgÀÄ: vÀÈµÁ vÀAzÉAiÀÄ CxÀªÁ UÀAqÀ£À ºÉ¸ÀgÀÄ: Q±ÉÆÃgï ªÀAiÀÄ¸ÀÄì:16 GzÉÆåÃUÀ:10£ÉÃ vÀgÀUÀw eÁw: ¥ÀÆeÁj ªÁ¸À¸ÀÜ¼À:zsÀªÀÄð¸ÀÜ¼À ¥Àæ±Éß.1. ¤ÃªÀÅ ¥ÀæeÁÕªÀ¸ÉÜAiÀÄ°è GvÀÛªÀÄ ªÀÄ£À¹ÜwAiÀÄ°ègÀÄ«gÁ GvÀÛgÀ: ¥ÀæeÁÕªÀ¸ÉÜAiÀÄ°è EgÀÄvÉÛÃ£É.

¥Àæ±Éß.2. ¤ÃªÀÅ ªÀiÁvÀ£ÁqÀÄªÀ ¹ÜwAiÀÄ°è EgÀÄ«gÁ?

GvÀÛgÀ. ªÀiÁvÀ£ÁqÀÄªÀ ¹ÛwAiÀÄ°ègÀÄvÉÛÃ£É.

¥Àæ±Éß.3. ¤ÃªÀÅ FUÀ J°è¢ÝÃj?

GvÀÛgÀ. A.J. ºÁ¹àl¯ï, ªÀÄAUÀ¼ÀÆgÀÄ ¥Àæ±Éß.4.¤ªÀÄä£ÀÄß E°èUÉ AiÀiÁgÀÄ ªÀÄvÀÄÛ AiÀiÁªÀ ¸ÁzsÀ£ÀUÀ¼À ªÀÄÆ®PÀ vÀAzÀgÀÄ? GvÀÛgÀ:Ambulance ªÀÄÆ®PÀ PÀgÉzÀÄPÉÆAqÀÄ §A¢gÀÄvÁÛgÉ. ¥Àæ±Éß.5.CPÀæªÀÄtzÁgÀgÀÄ AiÀÄgÀÄ?

GvÀÛgÀ. CPÀæªÀÄtzÁgÀgÀÄ AiÀiÁgÀÄ EgÀÄªÀÅ¢®è.

¥Àæ±Éß.6.CªÀgÀÄUÀ¼À ºÉ¸ÀgÀÄUÀ¼ÉÃ£ÀÄ?«¼Á¸ÀUÀ¼ÉÃ£ÀÄ? GvÀÛgÀ.gÀÆ¥ÉÃ±ï drawing ¸Àgï ¨ÉÊzÀgÀÄ (Tees) DzÀÝjAzÀ «µÀ vÉUÉzÀÄPÉÆArgÀÄvÉÛÃ£É.

¥Àæ±Éß.7. CªÀgÀ£ÀÄß ¤ÃªÀÅ ºÉÃUÉ UÀÄgÀÄw¸ÀÄ«j?

GvÀÛgÀ: UÀÄgÀÄw¸ÀÄvÉÛÃ£É ¥Àæ±Éß.8. ¤ªÀÄUÉ UÁAiÀÄUÀ¼ÀÄ ºÉÃUÁzÀªÀÅ? AiÀiÁªÀ jÃwÀAiÀÄ®èzÁªÀÅ? GvÀÛgÀ: UÁAiÀÄUÀ¼ÁVgÀÄªÀÅ¢®è.

¥Àæ±Éß.9. G¥ÀAiÉÆÃV¹zÀ DAiÀÄÄzsÀUÀ¼ÁªÀÅªÀÅ? CªÀÅUÀ¼ÀÄ AiÀiÁªÀ AiÀiÁªÀ vÉgÀªÁzÀªÅÀ ªÀÅ? CªÀÅUÀ¼À DPÁgÀ AiÀiÁªÀÅzÀÄ?

GvÀÛgÀ: AiÀiÁgÀÄ ºÉÆqÉ¢gÀÄªÀÅ¢®è ¥Àæ±Éß.10 ºÀ¯Éè £ÀqÉzÀ ¸ÀÜ¼À AiÀiÁªÀÅzÀÄ?

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The child succumbs to poison after the statement on 08-02-2024.

The victim, even when breathing last, utters that the 1st petitioner

has harassed her and, therefore, she has consumed poison. If the

link in the chain of events and the dates are noticed, there exists

complete proximity between the fateful incident and the events

prior to that. It is after the death, permission is sought from the

hands of the concerned Court to add the offence punishable under

Section 305 of the IPC, which would be abetment to suicide of a

person below the age of 18 years.

9. A perusal at the complaint or the statement of the victim

just before her death shocks the conscience of the Court, as to

what is the discipline that the petitioners wanted to inculcate, it is

indeed a mystery. All these problems sprung, in the considered

view of the Court, due to parochial and myopic mind set of the

petitioners. The petitioners have projected that girl talking with

another boy, is indiscipline and have harassed and threatened the

victim. The victim who is of an adolescent age was unable to bear

as to what would be the consequence. Therefore being a girl child

and the men i.e., the petitioners threatening the girl child dragged

the victim to depression. If only the teachers had dealt with the

child in a manner appropriate, precious life of the child would not

have been lost. The contents of the complaint and the statement, if

read, the acts of the petitioners are unpardonable. It cannot be

said that there is no proximity, no goading as is necessary in law.

All the ingredients of Section 107 are present in the case at hand

for it to become an offence under Section 305 of the IPC, albeit,

prima facie. Section 107 of the IPC reads as follows:

"107. Abetment of a thing.--A person abets the doing of a thing, who--

First.--Instigates any person to do that thing; or

Secondly.--Engages with one or more other person or persons in any conspiracy for the doing of that thing, if an act or illegal omission takes place in pursuance of that conspiracy, and in order to the doing of that thing; or

Thirdly.--Intentionally aids, by any act or illegal omission, the doing of that thing.

Explanation 1.--A person who, by wilful misrepresentation, or by wilful concealment of a material fact which he is bound to disclose, voluntarily causes or procures, or attempts to cause or procure, a thing to be done, is said to instigate the doing of that thing.

Illustration

A, a public officer, is authorised by a warrant from a Court of Justice to apprehend Z. B, knowing that fact and also that C is not Z, wilfully represents to A that C is Z, and thereby intentionally causes A to apprehend C. Here B abets by instigation the apprehension of C.

Explanation 2.--Whoever, either prior to or at the time of the commission of an act, does anything in order to facilitate the commission of that act, and thereby facilitates the commission thereof, is said to aid the doing of that act."

(Emphasis supplied)

Section 107 deals abetment of a thing which becomes necessary for

an offence under Section 306 or 305 of the IPC. Section 306 of the

IPC deals with abetment of suicide and Section 305 deals with

abetment of suicide of child below the age of 18 years. Section 305

is what is alleged and it reads as follows:

"305. Abetment of suicide of child or insane person.--If any person under eighteen years of age, any insane person, any delirious person, any idiot, or any person in a state of intoxication commits suicide, whoever abets the commission of such suicide shall be punished with death or imprisonment for life, or imprisonment for a term not exceeding ten years, and shall also be liable to fine."

As observed hereinabove, heavy reliance is placed on the judgment

of the Apex Court in GEO VARGHESE. The facts obtaining in the

case of GEO VARGHESE are completely different from the facts

obtaining in the case at hand. The student therein was highly

indisciplined. Therefore, steps were taken to discipline the said

child. The Apex Court holds disciplining a child or reprimanding a

child by a teacher would not amount to abetment to suicide. The

Act of indiscipline was also found in the facts of that case. In the

case at hand, the pseudo indiscipline projected by these petitioners

is that the victim was talking to another boy. It is highly

ununderstandable as to what indiscipline that would be, if the girl

talks with another boy. It can by no means be a taboo or

indiscipline in any institution.

10. There is no other act of the victim projected in the case

at hand. The mother pleads that the child may be left off, and not

harassed and the talking or the so called news of indiscipline should

not be spread to one and all, particularly to a fellow student called

Ms. Harshitha. The 2nd petitioner goes a step ahead and threatened

that he has a video of the child kissing a boy. This has petrified the

child. It is unpardonable for the teachers to behave in the manner

that they have behaved in the case at hand towards an adolescent

girl. Threatening an adolescent girl that they would circulate some

video or harassing a girl that her marks is low because she is

indulging in talking with a boy, are all acts which would impact the

psyche of a girl, which has led to the most unfortunate event. The

judgments relied on by the learned counsel for the petitioners, all of

which are appended to the petition, are inapplicable to the facts of

the case, as there can be no qualm about the principles laid down in

all those judgments. They are applicable to the facts obtaining in

the cases before the Apex Court. The facts in the case at hand are

unique and cannot be drawn parallel to what were the facts before

the Apex Court.

11. In the case of commission of suicide, it becomes apposite

to refer to the judgment of the Apex Court in MAHENDRA K.C. v.

STATE OF KARNATAKA1, wherein the Apex Court has held as

follows:

".... .... ....

"18. In this backdrop, it is impossible on a judicious purview of the contents of the complaint and the suicide note for a judicial mind to arrive at a conclusion that a case for quashing the FIR had been established. In

(2022) 2 SCC 129

arriving at that conclusion, the Single Judge has transgressed the well-settled limitations on the exercise of the powers under Section 482 CrPC and has encroached into a territory which is reserved for a criminal trial.

19. The High Court has the power under Section 482 to issue such orders as are necessary to prevent the abuse of legal process or otherwise, to secure the ends of justice. The law on the exercise of power under Section 482 to quash an FIR is well-

settled. In State of Orissa v. Saroj Kumar Sahoo [State of Orissa v. Saroj Kumar Sahoo, (2005) 13 SCC 540: (2006) 2 SCC (Cri) 272] , a two-Judge Bench of this Court, observed that: (SCC pp. 547-48, para 8)

"8. ... While exercising the powers under the section, the court does not function as a court of appeal or revision. Inherent jurisdiction under the section though wide has to be exercised sparingly, carefully and with caution and only when such exercise is justified by the tests specifically laid down in the section itself. It is to be exercised ex debito justitiae to do real and substantial justice for the administration of which alone the courts exist. Authority of the court exists for advancement of justice and if any attempt is made to abuse that authority so as to produce injustice, the court has power to prevent abuse. It would be an abuse of process of the court to allow any action which would result in injustice and prevent promotion of justice. In exercise of the powers the court would be justified to quash any proceeding if it finds that initiation/continuance of it amounts to abuse of the process of court or quashing of these proceedings would otherwise serve the ends of justice. When no offence is disclosed by the report, the court may examine the question of fact. When a report is sought to be quashed, it is permissible to look into the materials to assess what the report has alleged and whether any offence is made out even if the allegations are accepted in toto."

Ergo, in the light of the admitted facts as narrated

hereinabove, this Court at this stage would not lend its protective

umbrella to the horrendous acts of the petitioners in exercise of its

jurisdiction under Section 482 of the Cr.P.C. The petition does not

deserve entertainment at this juncture, as it is a matter of

investigation, and investigation must go on.

12. A parting observation, in the peculiar facts of this case,

may not be inapt. The pedagogues cannot blissfully ignore taking

note of human psychology, particularly of that of a child or an

adolescent, during their pedagogy and try to enforce strict

discipline in a wooden manner, or a lifeless manner. A need has

arisen for all the pedagogues to ponder upon the manner in which

they would want to enforce discipline. Enforcement of discipline

has dual connotations, one positive and the other negative. The

positive method of disciplining a child is only through motivation;

the negative of it is in the manner that has become the subject

matter of the impugned crime. Therefore, if there should be cordial

relationship between the teacher and the taught, myopic or

parochial mindset of the teachers must undergo a paradigm shift,

as lives of children, too precious they are, should not be so casually

lost like this, for the unpardonable acts of pedagogues wanting to

discipline the child. What appears to be the fear that led to the

unfortunate incident is, the fear of segregation from the other

gender, as the victim was sought to be chided not for any

indiscipline or any act which was subversive of any laid down

discipline, in the institution, the situation comes about for asking

the victim to stop talking to a fellow male student. It is only

because of the fear of gender segregation and continuous

harassment by the teachers, an extreme step is taken by the

victim. Studies have put forth that among boys the reason

sometimes is punishment which leads to such suicidal ideation, but

amongst the female students, mere verbal aggression or ostracism

that they suffer or any idea of ensuing ostracism, can be the

reason. Boys and girls are in the same classroom; if they talk to

each other or become friends, it is ununderstandable as to how

such acts could become subversive of discipline, as the entire

projection by the learned counsel for the petitioner is, that they

only wanted to discipline the children, particularly, the victim. A

child of 14 years is undoubtedly in the thick of adolescent

behaviour. Therefore, it is here that they are needed to be dealt

with compassion and not in this manner. It must be remembered

that times have changed, and change we must, according to the

changing times. Hope this becomes an eye-opener towards such

paradigm shift.

13. For the aforesaid reasons, the following:

ORDER

(i) The Criminal Petition stands rejected.

(ii) It is made clear that the observations made in the

course of the order are only for the purpose of

consideration of the case of petitioners under Section

482 of Cr.P.C. and the same shall not bind or influence

investigation or any pending proceeding.

Consequently, I.A.No.1 of 2024 stands disposed.

Sd/-

JUDGE Bkp/CT:SS