BALASUBRAMANI AND OTHERS Vs. THE SUB INSPECTOR OF POLICE, ALL WOMEN POLICE STATION, ANDIPATTI, THENI DISTRICT AND ANOTHER

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C.No.299 of 2014 on the file of the District Munsif-Cum-Judicial Magistrate Court, Andipatti.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.7 of 2014 for the offence punishable under Sections 498(A) and 506(i) IPC and 4 of the Dowry Prohibition Act against the petitioners herein. After completing investigation, the first respondent has filed final report and the same has been taken on file in C.C.No.299 of 2014 by the District Munsif - Cum - Judicial Magistrate Court, Andipatti and for quashing the same, this petition has been filed.

(3.) The parties have filed a joint memo of compromise on 25.04.2018, wherein, it is stated as follows: