LAWS(MAD)-2020-8-313

AJITH M. Vs. STATE

Decided On August 29, 2020
Ajith M. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR No.629 of 2018 pending on the file of E-8 Kelambakkam Police Station, Old Mahabalipuram Road, Kittu Nagar, Kelambakkam, Kancheepuram-603 103.

(2.) The case is still in the stage of investigation. 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 on 23.09.2020 which have been signed by the petitioners and the second respondent and also by their respective counsel. All the parties are present and identified by their respective counsel and the Police. In order to identify the respective parties, they have also produced the copies of the Aadhaar Card are made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.