RAMANATHAN (A) THOOPAKKI RAMANATHAN Vs. STATE

JUDGEMENT

(1.) This criminal original petition was filed praying to quash the proceedings in PRC.No.7 of 2021 on the file of the learned Judicial MagistrateII, Ponneri, Thiruvallur District, thereby taken cognizance for the offences under Ss. 294B and 307 of IPC and Sec. 27(1) of Arms Act, 1959 in crime No.592 of 2019, as against the petitioner.

(2.) While pending the quash petition, the petitioner and the second respondent amicably settled their issues by the joint compromise memo dtd. 29/4/2022.

(3.) On the complaint lodged by the second respondent, the first respondent registered FIR in crime No.592 of 2019 for the offence under Ss. 294(b) and 307 of IPC (2 counts) and Sec. 27(1) of Arms Act, 1959. After completion of investigation, the first respondent filed final report and the same is pending for committal in PRC.No.7 of 2021 on the file of the learned Judicial Magistrate-II, Ponneri, Thiruvallur. While pending for committal, the petitioner approached this Court to quash the proceedings in PRC.No.7 of 2021. While pending this quash petition, both the petitioner and the second respondent entered into compromise and filed joint compromise memo dtd. 29/4/2022 and the second respondent has no objection to quash the proceedings.