YESURAJA Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR registered in Crime No.181 of 2014 pending on the file of the first respondent.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.181 of 2014 for the offence under Sections 447, 294(b), 427, 324 and 506(ii) IPC and 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002 against the petitioner/sole accused and in order to quash the same, the petitioner is before this Court by filing the present petition, on the ground that both the parties have arrived at a compromise.

(3.) Today, when the matter was taken up for hearing, Mr.N.Manoharan, the Special Sub Inspector of Police, Thukalay Police Station, Kanyakumari District is present. The defacto complainant and the petitioner are present and their identifications were also verified by this Court, in addition to the confirmation of the identity of the parties by the learned Government Advocate (Criminal side) through Mr.N.Manoharan, the Special Sub Inspector of Police, Thukalay Police Station, Kanyakumari District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.