MANIKANDAN Vs. STATE AND OTHER

JUDGEMENT

(1.) This petition has been filed seeking to quash the case in Crime No. 28 of 2018 on the file of the first respondent on the ground that the parties have arrived at a compromise.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Cr.No.28 of 2018 for the alleged offence punishable under Sections 294(b), 324 and 506(ii) IPC and 4 of the Tamil Nadu Prohibition of Harassment of Woman Act, 2002 against the petitioner/sole accused and in order to quash the same, the petitioner is before this Court by filing the present petition.

(3.) Today, when the matter was taken up for hearing, Mr.T.Murugan, the Special Sub Inspector of Police, Pazhavoor Police Station, Tirunelveli 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.T.Murugan, the Special Sub Inspector of Police, Pazhavoor Police Station, Tirunelveli District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.