A.R. SANKARANARAYANAN Vs. STATE

JUDGEMENT

(1.) On the complaint lodged by Panneerselvam, the respondent Police registered a case in Crime No. 38 of 2013 and after completing the investigation, have filed charge sheet in C.C. No. 79 of 2014, before the learned District Munsif-cum-Judicial Magistrate, Peraiyur, for the offences punishable under Ss. 406 and 420 r/w 34 I.P.C. against six accused, for quashing which, this Criminal Original Petition has been filed, on the ground that the parties have arrived at a compromise.

(2.) It is reported that Andal (A4) died on 8/2/2019.

(3.) Today Mr. Panneerselvam is present. He has filed an affidavit, dtd. 18/3/2019 and also a Memorandum of Compromise, dtd. 6/3/2019, signed by all the parties. In the Memorandum of Compromise, it is stated as follows: