KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition is filed seeking to quash the impugned Charge Sheet in C.C.No.2426 of 2025 on the file of the learned Judicial Magistrate, Additional Mahila Court, Madurai, which was filed for the offences under Ss. 296(b), 324(4) and 351(3) of BNS, 2023, r/w Sec. 4 of Tamilnadu Prohibition of Harassment of Woman Act, 2002.

(2.) The gist of the allegations in the final report is that the petitioners and the defacto complainant are neighbours and on 4/11/2024, at about 10.00 p.m., the petitioner abused the defacto complainant in filthy language and attempted to attack the defacto complainant with Aruval and thus, committed the aforesaid offences.

(3.) The learned counsel for the petitioners would submit that the parties have since arrived at a compromise and decided to give a quietus to the entire dispute. The parties have filed a joint compromise memo dtd. 9/12/2025.