SARATH ACHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in Crime No.2004/2015 of Ernakulam Central Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 5. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323, 506(i) r/w 34 of the IPC and Sec. 3 r/w 4 of Kerala Prohibition of Ragging Act.