MAYANDI @ SUDALAYANDI AND OTHERS Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in STC No.913 of 2018 on the file of the District Munsif - cum - Judicial Magistrate, Sengottai.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.15 of 2017 for the offence punishable under Sections 294(b), 323 and 506(ii) IPC against the petitioners herein. After completing investigation, the first respondent has filed final report and the same has been taken on file in STC No.913 of 2018 on the file of the District Munsif - cum - Judicial Magistrate, Sengottai and for quashing the same, this petition has been filed.

(3.) The parties have filed a joint memo of compromise on 25.06.2018, wherein, it is stated as follows: