HAFIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure, by the accused Nos. 1 and 2 in Crime No.328/2019 of Changaramkulam Police Station, Malappuram, which is pending as C.C. No.740/2019 on the file of the Judicial First Class Magistrate Court, Ponnai. The offences alleged against the petitioners are punishable under Ss. 341 and 323 read with Sec. 34 of the Indian Penal Code and Sec. 4 of the Kerala Prohibition of Ragging Act, 1998.

(2.) The prosecution case is that: the accused persons, who were the students of the Edappal Higher Secondary School, in furtherance of their common intention ragged the defacto complainants/junior students of the same school, wrongfully restrained and caused voluntary hurt to them and thereby committed the above offences.

(3.) According to the petitioners, the dispute has been settled with the defacto complainants/victims. All of them agreed to drop all further proceedings relating to the above dispute. Therefore, they prayed for quashing all further proceedings in Annexure-2, Final Report.