- (1.) She felt "............as the teacher of the said school always loved her students and for the purpose of the students better future she used to discipline them and there was no chance of the petitioner committing the alleged offence" (Paragraph 10 of her Application) and emboldened thereby she has preferred this petitioner under Section 438, Cr.P.C to recluse herself from the fear of apprehension in connection with Andal Police Station Case No. 83, dated 15/05/2009 under Section 304 of the Indian Penal Code instituted on the basis of a Written Information lodged by Shri Hiran Kr. Sarkar.
(2.) Facts are quite gut-wrenching. Materials in the Case Diary are quite spine chilling. One has to rub his eyes to be sure as to whether it is a Crime Thriller depicting the tale of a sordid killer or mere Section 161, Cr.P.C. Statement recorded in course of investigation ?
(3.) In such trajectory we would consider the prayer made in this application.;