HARIKRISHNAN M.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the accused in Crime No. 1151/2021 of Kilikolloor police station, Kollam which was registered on 28/11/2021 alleging offence under Ss. 341, 323, 506, 325 read with 34 of the Indian Penal Code and Sec. 4 of the Kerala Prohibition of Ragging Act, 1998. It is alleged that the accused persons, five in number, who are students of the TKM Engineering College, Kollam subjected some of the junior students of the college, respondents 3 and 4 to ragging and caused them grievous hurt. The crime was registered on the first information furnished by the third respondent indicating that the accused persons had abused them, treated cruelly and manhandled them and also beat on his face and caused fracture of the nasal bone. They were taken to the railway track under the railway over-bridge and were beaten up. Now on the ground of settlement reached with the defacto complainant and other injured, respondents 3 and 4, entire proceedings are sought to be quashed under Sec. 482 of the Code of Criminal Procedure.

(2.) I heard the learned counsel for the petitioners, the learned Senior Public Prosecutor and also the learned counsel for the respondents 3 and 4.

(3.) All have confirmed the settlement. Moreover, Annexure 2 and 3 affidavits of the party respondents also indicate that the matter is settled and entire proceedings are sought to be quashed.