GOKULAKRISHNAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR in Crime No.271 of 2016 dated 15.12.2016 pending on the file of the Inspector of Police, Peraiyur Police Station, Madurai District pursuant to the compromise arrived at by the parties.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.271 of 2016 on 15.12016 for the offence under Sections 294 (b), 323, 324, 506 (ii) and 109 IPC and Section 4 of the Tamil Nadu Prohibition of Harassment of Woman Act, 2002 against the petitioners/accused Nos.1 to 4 and in order to quash the same, the petitioners are before this Court by filing the present petition, on the ground that both the parties have arrived at a compromise.

(3.) At this juncture, the learned Government Advocate (Crl.Side) appearing for the first respondent submitted that investigation in Cr.No.271 of 2016 has been completed and charge sheet has been filed before the concerned Court on 06.02017, but the same has not been taken on file. Therefore, the relief sought by the petitioner cannot be granted.