K.PAZHANIMURUGAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR in Crime No.50 of 2021, on the file of the first respondent police.

(2.) The case of the prosecution is that the petitioner is the husband and the defacto complainant is the wife. When the defacto complainant was sleeping in her house, the petitioner attacked her with iron road, abused her with filthy language, threatened her with dire consequences and caused injuries to her. Hence the complaint.

(3.) The case is still at the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.