MOHAMMED SAHEL Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed seeking to call for the records relating to Crime No. 21 of 2018 on the file of the 1st respondent and quash the same in terms of the compromise by allowing this Criminal Original petition.

(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 dated 19.07.2019, has been filed before this Court which have been signed by the petitioner and the second respondent and also by their respective counsel. In order to identify the respective parties, they have also produced the copy of the Aadhaar Card is made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.