M.SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) When the matters came up for hearing today, the parties to the proceedings namely, M.Subramanian, M.Sankari, S.Damodharan, R.Ranjeetha, B.Ravichandran, S.Gangabai are personally present before this Court. Both the affidavit of R.Shivashankar, the fourth petitioner in Crl.O.P.No.9171 of 2019 and Mr.S.Gopalakrishnan, who is the former husband of R.Ranjeetha, residing now at Seattle, Washington, USA has authorised his father Mr.M.Subramanian to represent him for the purpose of entering into a compromise through a Deed of Power of Attorney dated 21.11.2019, which have been duly notarised are presented before this Court along with the Joint Memo of Compromise dated 27.11.2019. R.Ranjeetha and her parents have expressed their no objection for the Deed of Power of Attorney given by Mr.S.Gopalakrishnan.

(2.) Heard the learned counsel for the parties as well as the learned Additional Public Prosecutor for the respondent police.

(3.) Since the parties in all the aforesaid proceedings are predominantly one and the same, a common order is passed in these Criminal Original Petitions. Pending aforesaid Criminal Original Petitions, the parties have amicably resolved the dispute among themselves and entered into a memo of compromise.