S.M. LEGARAJAN @ BALAGANGATHARAVARMAN Vs. STATE AND OTHER

JUDGEMENT

(1.) This petition has been filed seeking to quash the First Information Report registered in Crime No. 157 of 2018 on the file of the first respondent.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No. 157 of 2018 for the offence under Sections 406 and 420 IPC against the petitioner/A1 and in order to quash the same, the petitioner is before this Court by filing the present petition, on the ground that both the parties have arrived at a compromise.

(3.) Today, when the matter was taken up for hearing, Mr.Christy Raj, the Special Sub Inspector of Police, K.K.Nagar Police Station, Madurai is present. The defacto complainant and the petitioner is 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.Christy Raj, the Special Sub Inspector of Police, K.K.Nagar Police Station, Madurai. Learned counsel appearing for the parties also endorsed the identify of their respective parties.