- (1.) Heard the learned counsel for the parties.
(2.) In this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with Pakur (T) P.S. Case No. 229 of 1999 corresponding to G.R. No. 504 of 1999 including the order dated 27.02.2001 passed by the learned A.C.J.M., Pakur whereby and whereunder cognizance has been taken for the offence under Section 323 of the Indian Penal Code against the petitioner.
(3.) The prosecution story as would appear from the First Information Report instituted by one Banti Kumar Yadav is to the effect that in Raj Intermediate School, Pakur forms of students of matriculation examination were being filled up. It has been alleged that the petitioner who was the Principal of the school was illegally collecting Rs. 500/- from each student to allow them to fill up the form. When some students protested, it was alleged that the Principal gave order for lathi charge resulting in injuries suffered by some students.;