NARAYANAN Vs. STATE REPRESENTED

JUDGEMENT

(1.) This Criminal Original Petitions have been filed to quash the F.I.R in Crime Nos.369 & 391 of 2019 on the file 1st respondent police.

(2.) The case is still in the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) A Joint Memo of Compromise has been filed before this Court which have been signed by the petitioners and the second respondent and also by their respective counsel. All the parties are present and identified by their respective counsel and the Police. In order to identify the respective parties, they have also produced the copies of the Aadhaar Card and the same are made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.