MUTHUPANDI AND OTHER Vs. STATE AND OTHER

JUDGEMENT

(1.) This petition has been filed seeking to quash the First Information Report registered in Crime No. 100 of 2017 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. 100 of 2017 for the offence under Sections 420 and 406 IPC and Section 4 of the Tamil Nadu Prohibition of Charging Exorbitant of Interest Act against the petitioners/accused Nos.1 and 2 and in order to quash the same, the petitioners are 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.Velmurugan, the Special Sub Inspector of Police, Gudalur North Police Station, Theni District is present. The defacto complainant and the petitioners 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.Velmurugan, the Special Sub Inspector of Police, Gudalur North Police Station, Theni District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.