R.SHEKMEER Vs. RANJITH KUMAR

JUDGEMENT

(1.) The petition has been filed seeking to quash the case registered in Crime No.187 of 2014 on the file of the 1st respondent police, pursuant to amicable settlement effected between the parties.

(2.) It is seen that a case in Crime No.187 of 2014 for the alleged offences under Sections 147, 148, 294(b), 323, 324 and 506(ii) IPC, has been registered against the petitioner / Accused.

(3.) When the matters 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 parties by the Government Advocate (Crl.Side) through the respondent Police.