SRIDHAR AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in C.C.No.133 of 2012 on the file of the Judicial Magistrate No.I, Madurai District against the petitioners herein under sections 406, 465, 468 and 471 of I.P.C.,

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.23 of 2008 for the offence punishable under Sections 406, 465, 468 and 471 of I.P.C., against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in C.C.No.133 of 2012 by the Judicial Magistrate No.I, 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 compromise.

(3.) Today, when the matter is taken up for hearing, Mr.Dinakaran, Special Sub-Inspector of Police, Central Crime Branch, 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.Dinakaran, Special Sub-Inspector of Police, Central Crime Branch, Madurai District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.