K. KISHORE KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records pertaining to the C.C.No.8411 of 2018 pending before the learned Chief Metropolitan Magistrate Court, Egmore 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.) An affidavit has been filed before this Court, which has been signed by the second respondent/defacto complainant and also by his counsel. The petitioners and the 2nd respondent/defacto complainant are 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. An affidavit of 2nd respondent/defacto complainant is extracted hereunder:-