G. MAHENDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the First Information Report in Crime No. 490 of 2019 on the file of the Kovilpatti East Police, Thoothukudi District, for the offences punishable under Sections 147 , 341 , 294(b) , 324 , 323 , 307 and 506(ii) of IPC. Crl.O.P.(MD).No.459 of 2020

(2.) The case of the prosecution is that due to previous enmity on 08.12.2019 at bout 09.00 p.m the petitioner along with other accused abused the second respondent in filthy language and also attacked him with bricks. Hence the complaint.

(3.) The learned counsel appearing for the petitioner as well as the learned counsel appearing for the second respondent submitted that now, the petitioner 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. He would also submit that on mistaken identity the petitioner's name was included in the First Information Report by the second respondent.