RAGHURAMAN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in J.C.No.57 of 2016 on the file of the Juvenile Justice Board, Thoothukudi.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.917 of 2015 for the offence punishable under Sections 147, 341, 294(b), 323 IPC against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in J.C.No.57 of 2016 by the Juvenile Justice Board, Thoothukudi 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, Mrs.S.Ankuthai, Sub Inspector of Police West Police Station, Kovilpatti, Thoothukudi 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, Mrs.S.Ankuthai, Sub Inspector of Police West Police Station, Kovilpatti, Thoothukudi District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.