CHANDRA DAVID Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records in C.C.No.609 of 2020 pending on the file of the learned XVI Metropolitan Magistrate Court, George Town, Chennai.

(2.) The case is under trial. By passage of time, petitioners 1 and 2 and the defacto complainant have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) The learned counsel appearing for the petitioners would submit that the 2nd and 4th petitioners have withdrawn their vakalat given to him. He would submit that the petitioners 1 and 3 and the defacto complainant have settled the dispute among them amicably and he would seek to quash the proceedings in respect of petitioners 1 and 3.