JOHN THINAGAR Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in C.C.No.401 of 2018 pending on the file of the learned Judicial Magistrate No.I, Tirunelveli, Tirunelveli District.

(2.) The case is under trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) A Joint Memo of Compromise has been filed before this Court, which have been signed by the petitioner and the second respondent and also by their respective counsel. The petitioner and the second respondent were also present in person before this Court through video conferencing and they were identified by Mr.Mohamed Ibrahim, Sub Inspector of Police, Palayamkottai Police Station, Tirunelveli City. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.