D. Krishnakumar, J. - (1.) This petition has been filed seeking to quash the charge sheet filed in P.R.C.No.49 of 2017 on the file of the Judicial Magistrate, Srivaikundam on the ground that the parties have arrived at a compromise.
(2.) On the complaint lodged by the second respondent herein, the first respondent police has registered a case in Crime No.73 of 2016 for the offence punishable under Sections 147, 148, 341, 294(b), 323, 342, 307 & 506(ii) IPC against the petitioners herein. After completing investigation, the first respondent has filed charge sheet and the same has been taken on file in P.R.C.No.49 of 2017 by the Judicial Magistrate, Srivaikundam and for quashing the same, the petitioners and defacto complainant are before this Court on the ground that they have arrived at a compromise.
(3.) At this juncture, the learned counsel appearing for the petitioners submitted that the second petitioner is working in Indian Army and he is not in a position to appear before this Court. Hence, he seeks permission of this Court to not press the petition in respect of the second petitioner is concerned. He has also made an endorsement to that effect.;