M. MUNIYASAMY AND OTHERS Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in P.R.C.No.08 of 2018, on the file of the learned Judicial Magistrate, Paramakudi against the petitioners herein under section 366 A IPC.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.99 of 2009 for the offence punishable under Section 366 A IPC against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in P.R.C.No.08 of 2018 by the learned Judicial Magistrate, Paramakudi 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, the Inspector of Police, Parthibanur Police Station, Ramanathapuram 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 concerned respondent Police, the Inspector of Police, Parthibanur Police Station, Ramanathapuram District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.