V. AJIKUMAR @ AJITH KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR, registered against the petitioner in Crime No.39 of 2018 by the first respondent on 21.05.2018.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Cr.No.39 of 2018 for the alleged offence punishable under Sections 279 and 337 IPC against the petitioner/sole accused and in order to quash the same, the petitioner and the defacto complainant are before this Court on the ground that they have arrived at a compromise.

(3.) Today, when the matter was taken up for hearing, Mr.V.Arumugam, the Special Sub Inspector of Police, Eppodumvendran Police Station, Eppodumvendran, Thoothukudi District is present. The defacto complainant and the petitioner are 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.V.Arumugam, the Special Sub Inspector of Police, Eppodumvendran Police Station, Eppodumvendran, Thoothukudi District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.