SHANMUGASUNDARAM Vs. N.JEYAPANDIAN

JUDGEMENT

(1.) These petitions have been filed seeking to quash the cases registered in Crime Nos.293 & 294 of 2015 respectively on the file of the 1st respondent police, pursuant to the amicable settlement effected between the parties.

(2.) It is seen that a case in Crime No.293 of 2015 for the alleged offences under Sections 341, 323 and 506(i) IPC, has been registered against the petitioners / Accused in Crl.O.P.(MD)22960/2015 and in respect of Crime No.294 of 2015, a case has been registered for the offences under Sections 294(b), 323 and 506(i) IPC.

(3.) When these matters are taken up for hearing, the petitioners/Accused and the second respondents in both cases, appeared in persons and their identifications were also verified by this Court, in addition to the confirmation of the identity of the parties by the Government Advocate (Crl.Side) through the respondent Police.