S. MURUGAN Vs. STATE AND OTHERS

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in C.C.No.45 of 2018 on the file of the learned Judicial Magistrate, Sankarankovil against the petitioner herein for the offence under sections 294(b), 354, 506(ii) of IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.258 of 2017 for the offence punishable under Sections 294(b), 354, 506(ii) of IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002 against the petitioner herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in C.C.No.45 of 2018 by the Judicial Magistrate, Sankarankovil and for quashing the same, the petitioner 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.Arumugam, Special Sub-Inspector of Police, Sankarankovil Taluk Police Station, Tirunelveli is present. The petitioner 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.Arumugam, Special Sub-Inspector of Police, Sankarankovil Taluk Police Station, Tirunelveli. Learned counsel appearing for the parties also endorsed the identify of their respective parties.