SUYAMBULINGAM Vs. STATE OF TAMIL NADU REP THROUGH ITS INSPECTOR OF POLICE PALAVOOR POLICE STATION TIRUNELVELI DISTRICT

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in S.C.No.671 of 2015 dated 21.12.2015 on the file of the Additional District Judge No.IV, Tirunelveli, on the basis of the Joint Compromise Memo filed by the petitioners and second respondent herein.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.258 of 2011 for the offence punishable under Sections 147, 148, 294(b), 324, 506(ii) IPC and Section 3 of the TNPPDL Act against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in S.C.No.671 of 2015 by the Additional District Judge No.IV, Tirunelveli 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 is taken up for hearing, Mr.I.Amuthan, Special Sub-Inspector of Police, Palavoor Police Station, Tirunelveli District, is present. The petitioners 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.I.Amuthan, Special Sub-Inspector of Police, Palavoor Police Station, Tirunelveli District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.