HENTRYETTA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 to 4 in Crime No.115 of 2018 of Vandiperiyar Police Station, Idukki, alleging commission of offence under Sec. 75 of the Juvenile Justice Act, 1986 r/w Sec. 34 of the Indian Penal Code.

(2.) The allegation is that the petitioners, who were teachers of St.Joseph English Medium School, Vandiperiyar, had raised an allegation of theft against the third respondent who was then a student of the school, in front of others, and this led to isolation of the third respondent and the third respondent also attempted to commit suicide by consuming poison.

(3.) The learned counsel appearing for the petitioners would submit that all issues between the petitioners and the third respondent have been settled and the father of the third respondent (second respondent) and the mother of the third respondent have given statements stating that they do not wish to continue with the prosecution against the petitioners. It is submitted that the third respondent has attained the age of majority. It is submitted that the crime came to be registered on the basis of a misunderstanding and since the third respondent and his parents do not intend to continue with the proceedings, the proceedings may be quashed on the ground of settlement.