PRIYA SINGH Vs. STATE OF U.P.
LAWS(ALL)-2013-10-154
HIGH COURT OF ALLAHABAD
Decided on October 23,2013

Priya Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) This application u/s 482 Cr.P.C. has been filed for seeking direction to the lower court to dispose of the bail application of the applicants on the same day in Case Crime No.814 of 2013, under Sections 147, 353, 342, 427, 452, 504, 506 I.P.C., P.S. Colonelganj, District Allahabad.
(2.) Heard learned counsel for the applicants, learned AGA for the State and perused the record. The contention of the applicants' counsel is that the offences said to have been committed by the applicants are of minor nature and this Court must exercise its inherent jurisdiction and direct the lower court to hear the bail application of the applicants on the same day.
(3.) In rebuttal, the learned A.G.A. submits that the gravity of offences committed by the applicants may be gauged only after the perusal of F.I.R. which reveals a complete collapse of discipline and a reprehensible disregard to those rudimentary mores of social behaviour without which no institution can survive or be successfully run or managed. It is a case of criminal assault made by the students on their teacher. What adds to the poignancy of the crime that the victimized teacher was a lady and Head of Department in the University of Allahabad. She was not only manhandled, abused, humiliated and threatened with dire consequences but her whole office in the University was vandalized and her prestige and dignity was badly scandalized. It was in fact an onslaught against the sanctity of the most sacred educational institution and a brazen attempt to defile the time honoured pious relationship between the teacher and her pupil. Such an incident is pregnant with enormous deleterious implications and as such can neither be soft-pedaled nor may be taken lightly. The submission on behalf of State is that it will be an inapt use of the inherent jurisdiction of this Court to grant any kind of relief to the applicants who are guilty of committing the aforesaid blasphemy. The contention is that the matter deserves a serious judicial frown or else it is very likely to? spill out a wrong message to the society at large and the entire academic ambience of the University, which is supposed to be the last bastion of highest academic traditions, shall wither away and be lost beyond redemption.;


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