MADASAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner, praying to quash the proceedings in S.C.No.64 of 2009, on the file of the learned Assistant Sessions Judge, Srivilliputhur, Virudhunagar District.

(2.) The facts of the case, in brief, as follows;

(3.) The learned counsel appearing for the petitioner would submit that the charges levelled in the final report is a false story and the learned Magistrate ought not to have taken the case on file, since the statement of the witnesses are verbatim one and the same in a stereo type, which has been recorded by the respondent at their convenience. The petitioner is a Tailor, having a shop at Devipattinam and he has not involved in the above offence. Further, compromise and understanding has been arrived at between the petitioner and the defacto complainant and the defacto complainant is ready to withdraw the proceedings in S.C.No.64 of 2009 pending on the file of the learned Assistant Sessions Judge, Srivilliputhur, Virudhunagar District. Therefore, he prayed for quashment, by recording the compromise.