S.S.A. KAPOOR @ REGI KAPOOR Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in C.C. No. 40 of 2017 on the file of the learned Judicial Magistrate No. I, Nagercoil, Kanyakumari District against the petitioner herein under sections 294(b), 323 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. 191 of 2016 for the offence punishable under Sections 294(b) and 323 IPC and 4 of the Tamil Nadu Prohibition of Harassment of Women 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. 40 of 2017 by the Judicial Magistrate No. I, Nagercoil, Kanyakumari District 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. Further, there is a case in counter in Crime No. 190 of 2016 against the second respondent/defacto complainant.

(3.) Today, when the matter is taken up for hearing, Mr. S. Muthukutty, Special Sub-Inspector of Police, Asaripallam Police Station, Asaripallam, Kanyakumari District, 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. Muthukutty, Special Sub-Inspector of Police, Asaripallam Police Station, Asaripallam, Kanyakumari District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.