RANJITH GNANASIGAMANI Vs. STATE

JUDGEMENT

(1.) THE petitioners have come forward with this petition seeking for the relief of quashing the First Information Report pending in Crime No.674 of 2004 on the file of the respondent police.

(2.) LEARNED counsel for the petitioners and the learned counsel for the second respondent submitted that the matter was amicably settled between the parties, viz., the petitioners/accused as well as the defacto complainant, the second respondent herein. It is submitted by the learned counsel that already a joint compromise memo was also filed before this Court dated 25.02.2008. Therefore, it is submitted by the learned counsel for the petitioners and the learned counsel for the second respondent that the proceedings initiated against the petitioners, namely, A-1 and A-2 by filing a complaint and registering the same in Cr.No.674 of 2005 for the alleged offence under Sections 120 (b), 419, 420, 468 and 471 IPC is liable to be quashed.

(3.) IT is seen that the petitioners have been arrayed as A-1 and A-2 and they have been implicated in this case for the alleged offences, as stated above. The fact remains that it is reported before this Court today that the matter was amicably settled between the parties, viz., petitioners/A-1 and A-2 and the second respondent/defacto complainant and a joint compromise memo dated 25.02.2008 was also filed before this Court which reads hereunder: Joint Memo of Compromise The parties above name states as follows: