V.M. FARROQ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the charge sheet in S.C.No.218 of 2019 on the file of the District Court, Trichy District in Crime No.92 of 2011 dated 18/10/2011 on the file of the 1st respondent police.

(2.) The learned counsel appearing for the petitioners would submit that during the election there was a group clash in the village and in respect of which a complaint given by the petitioners has filed a case in Crime No. 93 of 2011 against the counter parties. He would further submit that based on a complaint given by second respondent case in Crime No. 92 of 2011 was registered against the petitioner and both the cases are case in counter. However, the case was registered for the offences under Sections 147 , 148 , 341 , 294(b) , 506(ii) , 115 and 307 of IPC . He would further submit that, even as per the allegations the defacto complainant has not sustained any injuries The case is under trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves. He would further submit that, by order of this Court, dated 25.10.2019 in Crl.O.P. (MD) No. 14646 of 2017 quashed the proceedings in Crime No. 93 of 2011.

(3.) The learned counsel appearing for the second respondent would submit that the matter has been compromised between the parties and there is a peace in the village.