LAWS(MAD)-2020-3-95

P. RAMESH BABU Vs. STATE

Decided On March 13, 2020
P. Ramesh Babu Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in in C.C.No.335 of 2017 pending on the file of the learned Judicial Magistrate No. III, Coimbatore.

(2.) The second respondent/defacto complainant has filed an affidavit stating that she has no objection to quash the proceedings in CC.No.335 of 2017 on the file of the Judicial Magistrate No.3, Coimbatore, which is extracted hereunder:

(3.) Recording the above affidavit of the second respondent, this Criminal Original Petition is allowed, and the entire proceedings in C.C.No.335 of 2017 on the file of the learned Judicial Magistrate No.III, Coimbatore is quashed. Consequently, connected miscellaneous petition is closed.