M.S. RAVI AND OTHERS Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in S.C. No. 364 of 2011 on the file of VI Additional District and Sessions Judge, Madurai on the basis of the Compromise Memo dated 27.03.2018.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No. 1761 of 2008 for the offence punishable under Sections 147, 148, 341, 307 and 506(ii) IPC against the petitioners herein and subsequently Section 307 IPC has been deleted and final report has been filed under Sections 147, 341, 294(b) and 506(ii) IPC. After completing investigation, the first respondent has filed charge sheet before the VI Additional District and Sessions Judge, Madurai and the same has been taken on file in S.C. No. 364 of 2011 and for quashing the same, the petitioners/accused Nos.2 to 5 and the 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, Mr. K.Chinnasamy, the Special Sub Inspector of Police, C-1, Thideer Nagar (L and O) Police Station, 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 Mr. K.Chinnasamy, the Special Sub Inspector of Police, C-1, Thideer Nagar (L and O) Police Station, Madurai District. Learned counsel appearing for the parties also endorsed the identify of their respective parties.