RAJASEKARAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the charge sheet filed in C.C.No.168 of 2016 on the file of the Additional Mahila Court (Judicial Magistrate Cadre), Madurai 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 Crime No.22 of 2014 for the offence punishable under Sections 498(A) and 406 @ 498(A) and 406 IPC and section 4 of Dowry Prohibition Act, against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in C.C.No.168 of 2016 by the Additional Mahila Court (Judicial Magistrate Cadre), Madurai and for quashing the same, the petitioners and defacto complainant are before this Court on the ground that they have arrived at a compromise.

(3.) Today, when the matter was taken up for hearing, Mrs.R.Thangavelu, Sub Inspector of Police, Thirupparankundram, Madurai 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 Government Advocate (Criminal side) through Mrs.R.Thangavelu, Sub Inspector of Police, Thirupparankundram, Madurai District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.