- (1.) Both these petitions arising out of same FIR and hence both the petitions are being taken up together. For the sake of convenience, the facts are being taken up from Crl. Misc. No. M-31959 of 2011.
(2.) Quashing of FIR No.181 dated 25.5.2011 under Sections 295 IPC and under Sections 63 and 67 of I.T. Act, registered at Police Station Civil Lines, Amritsar, has been sought on the basis of compromise (Annexure P-3).
(3.) The brief facts as per the FIR are that complainant Sunita Sharma wife of Shri Vikas Sharma resident of 227/11, Kesri Niwas, New Pawan Nagar, Amritsar is serving with Shri Ram Ashram Public School, Mall Road, Amritsar as a teacher and teaching Economics to Class 11 th and 12 th . The petitioners are students of 11 th and 12 th in the said School. Both the petitioners are stated to be very mischievous in school and are in the habit of doing unresponsible acts like bringing mobiles in the class. In this regard a complaint has already been made to the Principal of the said School. In February 2011 when the complainant was on duty with regard to party of farewell to Class 10+2 at that time petitioner Yatin Gupta clocked a snap of complainant without her permission with his mobile and created a facebook account on the basis of the same with the ID namely Sunida handpump with the intention to defame and troubled her. The petitioners further pasted her picture taken from the mobile on the facebook, which is a social networking internet site and made wrong and indecent comment on her picture and both the petitioners circulated her picture and comments to their friends and remaining staff members and unknown people put up a blot on her pride. The complainant came into knowledge of this matter from other teachers of the school.;