K. CHELLADURAI AND OTHERS Vs. STATE AND OTHER

JUDGEMENT

(1.) On the complaint lodged by one Valliammal, the first respondent police has registered a case in Cr.No.16 of 2010 and the investigation has been completed and charge sheet has been filed in C.C.No.61 of 2011 before the Judicial Magistrate No.I, Thoothukudi under Sections 323 of I.P.C. and Section 4 of Tamil Nadu Prohibition of Women Harassment Act, 2002 against the petitioners herein, for quashing which, the petitioners and the de facto complainant are before this Court on the ground that they have arrived at a compromise.

(2.) Today, when the matter was taken up for hearing, Mr.R.Sankar, the Special Sub Inspector of Police, Swayerpuram Police Station, Thoothukudi District, is present. The de facto 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 the Sub Inspector of Police, Swayerpuram Police Station, Thoothukudi District.

(3.) The petitioners and the second respondent have filed a joint compromise memo dated 27.03.2018, wherein, it is stated as follows: