RAJALAKSHMI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR, registered against the petitioners in Crime No.23 of 2013 by the first respondent.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Cr.No.23 of 2013 for the alleged offence punishable under Sections 420 and 506(i) IPC against the petitioners/accused Nos.1 and 2 and in order to quash the same, the petitioners are before this Court by filing the present petition, based on the compromise memo filed on 22.06.2018.

(3.) Today, when the matter was taken up for hearing, Mrs.Ramarani the Inspector of Police, All Women Police Station, Usilampatti, 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.Ramarani the Inspector of Police, All Women Police Station, Usilampatti, Madurai District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.