BHARATHI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in in C.C.No.334 of 2017 pending on the file of the learned Judicial Magistrate No.III, Coimbatore and quash the same.

(2.) The second respondent/defacto complainant has filed an affidavit stating that he has no objection to quash the proceedings in CC.No.334 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.334 of 2017 on the file of the learned Judicial Magistrate No.III, Coimbatore is quashed. Consequently, connected miscellaneous petition is closed.