SYED WAHAB Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the charge sheet in C.C.No. 476 of 2016 on the file of the learned Judicial Magistrate No.VI, Madurai , for the offences punishable under Sections 420 , 387 , 506(i) and 120(b) of IPC.

(2.) The case of the prosecution is that the petitioners threatened the defacto complainant to give him money by showing certain photos and CD as if the defacto complainant having relationship with several women. Hence the complaint.

(3.) The learned counsel appearing for the petitioners as well as the learned counsel appearing for the second respondent submitted that now, the petitioners and the second respondent/defacto complainant have settled the dispute between themselves amicably and the second respondent/defacto complainant is not willing to proceed further with the criminal case.