SENTHIL @ GUNDU SENTHIL @ SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) This Petition has been filed, praying to call for the records in P.R.C. No.1 of 2014 on the file of the Judicial Magistrate No.2, Udumalpet and quash the same.

(2.) On the Complaint lodged by one Tmt. Devi, alleging that her husband has been abducted and some persons were demanding ransom over phone and threatened her that if she fails to comply the demand or informs the Police, they would kill her husband, a case in Crime No.926 of 2011 was registered by the First Respondent- Police and after the completion of the investigation, a Final Report was filed before the Judicial Magistrate No.2, Udumalpet, which was taken on file vide P.R.C. No.1 of 2014 for the offences punishable under Sections 147 and 365.

(3.) Learned Additional Public Prosecutor submitted that the case has been committed to the Court of Sessions, Tiruppur, while so, the de facto Complainant- Devi and the Petitioners, Senthil and Sumathi have entered into Compromise and based on which, the Petitioners seek to quash the prosecution against them.