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Judgment
Rule. Rule, returnable forthwith. By consent heard finally.
By way of this application, the applicants have challenged the registration of F.I.R. bearing Crime No. II-3014/2014 registered with the Police Station, Kranti Chowk, Aurangabad, for an offence punishable under Section 2 of the Prevention of Insults to National Honour Act, 1971, and section 188 r/w 34 of the Indian Penal Code and the Charge-Sheet No. II-29/2014 filed by the Investigating Agency against the applicants on 17.05.2014.
The brief facts, as disclosed in the Application leading to file present application, are as under:--
"(a) Complainant - Shaikh Nadim Shaikh Kareem filed a complaint on 17.09.2013 with Police Station, Kranti Chowk, Aurangabad alleging therein that, on 17.09.2013, it was necessary for all the schools and government offices to arrange the programme of flag hoisting. However, the applicants have not arranged the flag hoisting in their schools namely Indira Gandhi High School, Indira Gandhi Junior college and Azeem Urdu Primary School and therefore, the complainant has filed a complaint with the police station. The police authorities have visited the school. During visit, it was found that, on 17.09.2013, there was no flag hosting. It was further alleged that, though the Education Officer, Zilla Parishad, Aurangabad was requested to file complaint against the applicants, but the complaint was not filed by him. Therefore, the complainant has filed the complaint against the applicants. On the basis of said complaint, an offence bearing Crime No. II-3014/2014 came to be registered with the Police Station at Kranti Chowk, for an offence under Section 2 of the Prevention of Insults to National Honour Act, 1971, and Sections 188 and 34 of Indian Penal Code. Though the complaint was filed on 17.09.2013, the offence came to be registered on 07.02.2014.
(b) It is the case of the applicants that, on 14.09.2013, the resolution was passed in the meeting of the managing committee that, as the work of repairs of the school building of Indira Gandhi Urdu Girls High School, Sillikhana, Aurangabad is going on and therefore, the programme of flag hoisting is arranged at Fatema Girls Urdu High School, Kaisar Colony, Aurangabad and Abdul Azeem D.T. Ed. College, N-12, CIDCO, Aurangabad. In pursuance of resolution dated 14.09.2013, the notice was affixed on the notice board on 17.09.2013 thereby informing to all the teaching and non-teaching staff that, the flag hoisting ceremony of Marathwada Mukti Sangram Din will be held at Fatema Girls High School at 7.40 a.m.
(c) It is the further case of the applicants that, in pursuance of the complaint filed by the complainant dated 17.09.2013, the Education Officer (Secondary), Zilla Parishad, Aurangabad issued a notice dated 24.09.2013 to the Headmaster, Indira Gandhi Urdu High School, Aurangabad thereby calling explanation that, why the programme of flag hoisting was not arranged on Marathwada Mukti Sangram Din i.e. on 17.09.2013, in Indira Gandhi Urdu High School. In pursuance of above notice, the applicants have submitted their reply on 26.09.2013 stating therein that, as the repairing work of Indira Gandhi Girls High School was going on, the resolution in respect of arranging the programme of flag hoisting at Fatema Girls High School was passed, and the notice to that effect was given to all the teaching and non-teaching staff and accordingly all the staff members were present for the flag hosting.
(d) On 26.09.2013, the Headmistress of Fatema Girls Urdu High School has also issued a certificate thereby stating that, the teaching and non teaching staff of Indira Gandhi Urdu High School and Junior College was present for the flag hoisting on 17.09.2013. On 07.10.2013, the applicants have also submitted their explanation to the Deputy Director of Education, Aurangabad Division, Aurangabad thereby informing that, as the repairing work of building of Indira Gandhi Girls High School was going on, the resolution in respect of arranging the programme at Fatema Girls High School was passed and the notice to that effect was given to all the teaching and non teaching staff and accordingly all the staff members were present for the flag hoisting."
The learned counsel appearing for the applicants submits that, since the repairing work was going on at Indira Gandhi Urdu Girls High School, Sillikhana, Aurangabad, the flag hoisting was not arranged in the said schools but an alternate arrangement was made by the applicants at Fatema Girls Urdu High School, Kaisar Colony, Aurangabad and Abdul Azeem D.T. Ed. College, N-12, CIDCO, Aurangabad, and accordingly the flag hoisting programme was taken place on 17th September, 2013, and the employees of Indira Gandhi Urdu Girls High School attended the flag hoisting at Fatema Girls Urdu High School and Abdul Azeem D.T. Ed. College on 17th September, 2013. It is submitted that, the petitioners had never intended or had intention to insult to the national flag and the Constitution of India. The learned counsel also invited our attention to the grounds taken in the application and submits that, the application may be allowed.
On the other hand, the learned counsel appearing for the complainant, invited our attention to the allegations made in the complaint and submits that, the said allegations need to be investigated and taken to the logical end.
The learned Additional Public Prosecutor has tendered across bar the report submitted by one Shri. Balasaheb Pawar working as Superintendent, Class-II and Education Extension Officer, Shri. A.C. Kapse to the Education Officer (Secondary), Zilla Parishad, Aurangabad accompanied with the documents including the report submitted by Head Mistress, Indira Gandhi Urdu Girls High School, Sillikhana, Aurangabad to the Deputy Director of Education, Aurangabad Region, Aurangabad and all other documents brought on record through enquiry in respect of the grievance of the complainant in the complaint. On the basis of the said documents, the learned Additional Public Prosecutor submits that, the Education officer appointed the Superintendent and the Education Extension Officer from the office of the Education Officer (Secondary), Zilla Parishad, Aurangabad to cause enquiry in respect of the allegations in the complaint. Therefore, the learned Additional Public Prosecutor submits that, this Court may pass appropriate orders.
We have given careful consideration to the rival submissions advanced by the learned counsel for the parties. With their able assistance, we have perused the pleadings/grounds taken in the application, annexures thereto and the copy of the report submitted by the Education Extension Officer and the Superintendent from the office of the Education Officer (Secondary), Zilla Parishad, Aurangabad addressed to the Education Officer and also the documents placed on record by the learned Additional Public Prosecutor along with the said report. The gist of the report submitted, is as under:--
Upon careful perusal of the contents of the report submitted by the Education Extension Officer and the Superintendent from the office of the Education Officer (Secondary), Zilla Parishad, Aurangabad, it is abundantly clear that, they have thoroughly enquired the matter. As a matter of fact through enquiry it is found that, in Indira Gandhi Urdu High School, the construction and repair work was going on and as a result, at the relevant time, the Management decided to have flag hoisting by all employees including the employees of Indira Gandhi Urdu Girls High School, Sillikhana, Aurangabad, at Fatema Girls High School, Kaisar Colony, Aurangabad, and accordingly the employees of Indira Gandhi Urdu Girls High School attended the flag ceremony on 17th September, 2013. It is not necessary for us to advert to the contents of the documents, which are accompanied with the report submitted to the Education Officer, suffice it to say that, due to construction and repair work at Indira Gandhi Urdu Girls High School, the decision was taken by the school Management and also the Headmaster that, employees of said schools should attend the flag hoisting ceremony at Fatema Girls Urdu High School on 17th September, 2013, and as a matter of fact, they did attend flag hoisting. In that view of the matter, in our considered opinion, in the peculiar facts and circumstances of this case, and in the light of the factual position brought on record by two member Employees Committee appointed by the Education Officer, there is no substance in the allegations made by the complainant in the complaint that, the applicants had intention to insult Indian National flag and Constitution of India. In that view of the matter, we do not feel it necessary to examine the matter any further. Therefore, in the peculiar facts and circumstances of this case, the application is allowed in terms of prayer clause ''B'' and ''C-1'' and same stands disposed of.
Rule made absolute accordingly.