A BEER MOHAMMED Vs. STATE

JUDGEMENT

(1.) The quash petition has been filed by the petitioners seeking to quash the proceedings in C.C.No.162 of 2010 on the file of the learned Judicial Magistrate No.1, Madurai.

(2.) It is seen that the alleged offence attributed against the petitioner is under Section 498(A) of the Indian Penal Code. When the matter is taken up for hearing, the first petitioner and the second respondent appeared in person and their presence is also noted by this Court and the learned counsel appearing for the petitioners and the learned counsel appearing for the second respondent filed a memo of compromise stating that since the matter has been compromised, the second respondent agreed to withdraw the above said case in C.C.No.162 of 2010 pending on the file of the learned Judicial Magistrate No.1, Madurai.

(3.) Considering the nature of allegation and also considering the memo of compromise filed by the first petitioner and the second respondent and since the Investigating Agency, on completion of investigation, has filed a charge sheet, which has been taken on file in C.C.No.162 of 2010 on the file of the learned Judicial Magistrate No.1, Madurai, this Court is of the opinion that no useful purpose would be served by allowing the trial to proceed with. Therefore, the entire proceedings in C.C.No.162 of 2010 on the file of the learned Judicial Magistrate No.1, Madurai is hereby set aside and this Criminal Original Petition is allowed accordingly.