BALAMURUGAN AND ORS. Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking to quash the case registered in Crime No.174 of 2016 pending on the file of the first respondent Police.

(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.174 of 2016 for the offence punishable under Sections 147, 294(b), 336, 323, 506(i) IPC r/w 4 of Tamilnadu Prohibition of Harassment of Women Act against the petitioners herein and for quashing the same, the petitioners and defacto complainants 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.Tirunavukkarasu, the Special Sub Inspector of Police, Mallankinaru Police Station, Virudhunagar District is present. The petitioners and the defacto complainants 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 respondent police, namely, Mr.Tirunavukkarasu, the Special Sub the Inspector of Police, Mallankinaru Police Station, Virudhunagar District. Learned counsel appearing for the parties also endorsed the identity of their respective parties.