ASHOK KUMAR GADIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 and 2 in Crime No.11 of 2025 registered at the Kalamasserry Police Station for offences punishable under Ss. 406, 420, 34 and 506 of the Indian Penal Code.

(2.) The crime was registered on the allegation that between 2017 and 2023, the 1 st accused, who was the Chairman of Manwar University, the 2nd accused, the Vice Chancellor of Manwar University, and the 3 rd accused, an approved academic center agent, conspired to gain unlawful profits from the de facto complainant and deceived him by falsely promising to arrange admissions for the students of his parallel college. Under this assurance, they collected a sum of Rs.1,48,60,000.00 and transferred it to the bank account of Manwar University. However, they subsequently failed to fulfill their assurance.

(3.) Learned counsel for the petitioners submitted that the dispute, which led to the incident and registration of the crime, is amicably settled and Annexure A3 affidavit has been filed by the 2nd respondent vouching this fact.