LAWS(MAD)-2022-2-225

SATHEESHKUMAR Vs. SUPERINTENDENT OF POLICE, RAMANATHAPURAM

Decided On February 23, 2022
SATHEESHKUMAR Appellant
V/S
Superintendent Of Police, Ramanathapuram Respondents

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in CC. No. 116 of 2020 on the file of Fast Track Additional Mahila Judicial Magistrate, Nagercoil, Kanyakumari District .

(2.) The case is under trial. 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 has been signed by the petitioners and the second respondent and also by their respective counsel. The parties were present before this Court and they were identified by their respective counsels.