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Judgment
M. Katju and Onkareshwar Bhatt, JJ.—The petitioner is challenging the impugned F.I.R. in case Crime No. 13 of 2001, under Sections 420 467 468 471 and 409, I.P.C., Police Station Malawan, District Etah, vide Annexure 1 to the writ petition.
The petitioner is the Principal of Suraj Pal Madhyamik Vidyalaya, Kargraula District Etah and the allegation in the F.I.R. is that he has embezzled the scholarship fee.
A large number of petitions are coming up before this Court in which F.I.Rs. have been filed against the Principals and teachers of Schools and Colleges in U.P. alleging embezzlement of scholarship fee and other school funds. This just shows the level of degradation to which this country has sunk. Principals and teachers of Schools and Colleges are supposed to be ideals for the students and youth, but unfortunately today they are often regarded as thieves by the students because they are often conducting themselves as thieves. Hence we are not inclined to interfere with the F.I.R. However, we direct that the bail application of the petitioner be decided by the Court concerned expeditiously.
Any observation made in this judgment will not prejudice the Court hearing the bail application or the trial.
The petition is disposed of.