RAJENDRAN Vs. INSPECTOR OF POLICE AND OTHERS

JUDGEMENT

(1.) This petition has been filed seeking to quash the First Information Report registered in Crime No.126 of 2017 pending 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.126 of 2017 for the offence under Sections 294(b), 323 and 506(ii) IPC against the petitioners/accused Nos.1 to 3 and in order to quash the same, the petitioners are before this Court by filing the present petition. Subsequent to the filing of the present petition, the learned counsel appearing for the petitioners filed a joint compromise memo on 01.08.2018, based on which, he sought for quashing of the FIR in Crime No.126 of 2017.

(3.) Today, when the matter was taken up for hearing, Mr. Tamilselvan, Special Sub Inspector of Police, Gudalur South Police Station, Gudalur, Theni District is present. The defacto complainant and the petitioners 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 Additional Public Prosecutor through Mr.Tamilselvan, Special Sub Inspector of Police, Gudalur South Police Station, Gudalur, Theni District. Learned counsel appearing for the parties also endorsed the identity of their respective parties.