S. DAVID Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to call for the records in C.C.No.7125 of 2014 pending on the file of the learned XIII Metropolitan Magistrate, Egmore, Chennai and quash the same.

(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 Memorandum of Understanding has been filed before this Court, which have been signed by the petitioner and the second respondent/defacto complainant. The petitioner and the second respondent were also present before this Court and they were identified by their respective counsel. This Court also enquired both the parties and satisfied that the parties have come to an amicable settlement between themselves. Affidavit of the 2nd respondent/defacto complainant is extracted hereunder:-