NIJANTHAN Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) This petition has been filed seeking to quash the case registered in Crime No.60 of 2015 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.60 of 2015 for the alleged offences under Sections 294(b), 323 and 506(ii) IPC, has been registered against the petitioner/accused.

(3.) When this matter is taken up for hearing, the petitioner/accused and the second respondent, 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.