SATHISH KUMAR AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in P.R.C.No.12 of 2018 on the file of the learned Judicial Magistrate, Melur, Madurai District against the petitioners herein under sections 147, 294(b), 506(ii) and Section 3 of Tamilnadu Medicare Service persons and Medicare Service Institution (Prevention of Violence and Damage or Loss to Property) Act 2008.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.490 of 2016 for the offences punishable under Sections 147, 294(b), 506(ii) and Section 3 of Tamilnadu Medicare Service persons and Medicare Service Institution (Prevention of Violence and Damage or Loss to Property) Act 2008 against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in P.R.C.No.12 of 2018 by the Judicial Magistrate, Melur, Madurai District and for quashing the same, the petitioners and the defacto complainant are before this Court on the ground that they have arrived at a compromise.

(3.) Today, when the matter is taken up for hearing, Mr.S.Singaraj, Sub-Inspector of Police, Othakkadai Police Station, Madurai District, is present. The petitioners 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, namely, Mr.S.Singaraj, Sub-Inspector of Police, Othakkadai Police Station, Madurai District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.