SILAMBARASAN Vs. SUNDHARI

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in P.R.C.No.16 of 2015 on the file of the Principal District Munsif -cum -Judicial Magistrate, Karaikudi, pursuant to the amicable settlement effected between the parties.

(2.) It is seen that though a case in Crime No.5 of 2015 for the alleged offences under Sections 294(b), 417 and 506(i) IPC, has been registered against the petitioners/accused, after completion of the investigation, the 1st respondent has filed a charge sheet, which is pending in P.R.C.No.16 of 2015 on the file of the Principal District Munsif -cum -Judicial Magistrate, Karaikudi for the offences under Sections 294(b), 376 and 506(i) IPC r/w Section 90 IPC.

(3.) When this matter is taken up for hearing, the petitioners/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.