SUBHASRI REALTY (P) LTD. Vs. J. PONSINGH

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioners to call for the records on the file of the learned Judicial Magistrate, Alandur in C.C. No. 536 of 2018 and quash the same.

(2.) The case is still in the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) A Joint Memo of Compromise dtd. 15/3/2019 has been filed before this Court which have been signed by the petitioners and the respondent and also by their respective counsel. All the parties are present and identified by their respective counsel and the Police. In order to identify the respective parties, they have also produced the copies of the Aadhaar Card are made part of the record. This Court also enquired both the sides and was satisfied that the parties have come to an amicable settlement between themselves.