MARIMUTHU Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) CRL.O.P(MD)No.12751 of 2010 has been filed to quash the F.I.R in Cr.No.76 of 2010 dated 13.09.2010 as against the petitioner/A.10.

(2.) CRL.O.P(MD)No.14208 of 2010 has been filed to quash the F.I.R. in Cr.No.76 of 2010 dated 13.09.2010 as against the petitioners/accused.

(3.) THE learned Counsel for the petitioners, the defacto complainant namely Jeyakumar and his friend Senthil @ Gopurathan along with the learned Government Advocate (Criminal Side) in unison, would submit that the villagers and the injured persons amicably settled the matter; the offence erupted because of the misunderstanding centered on some good intention and not with any bad intention for punishing anyone or causing injury to anyone.