SURESH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C.No.111/2014 on the file of Judicial Magistrate No.1, Mettur.

(2.) The learned counsel appearing for the petitioners submits that the dispute has been settled between the parties outside the Court. Hence, he seeks permission of this Court to withdraw the Criminal Original Petition. An Endorsement to the said effect is also made by the learned counsel for the petitioners in the Petition today.

(3.) Regarding the above submission coupled with the endorsement made by the learned counsel for the petitioners, this Criminal Original Petition is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed.