THANGAPANDIYAN AND OTHER Vs. STATE AND OTHER

JUDGEMENT

(1.) This petition has been filed seeking to quash the case in Crime No.7 of 2016 on the file of the first respondent Police.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.7 of 2016 for the offence punishable under Sections 120(b), 406, 420, 465, 468, 471 IPC against the petitioners herein 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 was taken up for hearing, Mr.T.Selvakumar, the Sub Inspector of Police, District Crime Branch, Pudukottai 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.T.Selvakumar, the Sub Inspector of Police, District Crime Branch, Pudukottai District.