SARAVANAN. Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the First Information Report registered in Crime No.68 of 2022 pending on the file of the first respondent for the offences under Sec. 147, 148, 324, 506[2] of IPC, 141, 153 of Indian Railways Act read with Sec. 4 Tamilnadu Property [Damage and Loss] Act, 1992.

(2.) The petitioners have stated in the petition that the petitioners and the defacto complainant have amicably settled the issues between themselves and hence, seeks to quash the Final Report as against the petitioners. The petitioners have also filed Joint Compromise affidavit executed between petitioners and the second respondent.

(3.) Mr.A.P.Ramamurthi, Sub Inspector of Police was present before this Court and he informed this Court that the defacto complainant and the petitioners had approached him and informed that since they have amicably settled the dispute between them, they do not want to proceed further with the criminal proceedings.