P. ANVAR SATHIK Vs. THE STATE AND OTHERS

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in C.C.No.123 of 2014 on the file of the learned Judicial Magistrate, Eraniel.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.14 of 2011 for the offence punishable under Sections 341, 294(b) and 506(ii) of IPC., 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.123 of 2014 by the learned Judicial Magistrate, Eraniel. It appears that since the defacto complainant, namely, Amanulla died on 23.01.2016, his father/3rd respondent appeared before this Court for quashing the said C.C.No.123 of 2014 on the ground that the petitioner and himself have arrived at a compromise.

(3.) Today, when the matter is taken up for hearing, Mr.R.Amalraj, Sub-Inspector of Police, Colachel Police Station, Kanyakumari District, is present. The petitioner and the third respondent appeared in person 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.R.Amalraj, Sub-Inspector of Police, Colachel Police Station, Kanyakumari District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.