DAVAMANI CHRISTOPHER Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) DAVAMANI Christopher, the sole accused filed this petition under Section 482 Cr.P.C., to quash Spl.S.C.No.51/2010, now, pending before the learned Special Judge under S.C./S.T. (P.A.) Act (II Additional Sessions Judge), Madurai.

(2.) SECOND respondent/Murugesan, an Office Assistant in American College, Madurai, lodged a complaint against the petitioner, then a Bursar of the College, subsequently, Principal of the College. First respondent registered a case in Cr.No.807/2008 against the petitioner for offences under Sections 341 and 506(i) IPC r/w. 3(1)(x) S.C./S.T. (P.A.) Act, 1989, investigated it and filed the Final Report before the learned Special Judge under S.C./S.T. (P.A.) Act (II Additional Sessions Judge), Madurai. The learned Judge took cognizance thereon in Spl.S.C.No.51/2010.

(3.) LEARNED counsel for the petitioner submitted that the matter has been amicably settled between both sides.