D. KESAVAMOORTHY Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in C.C.No.2196 of 2020 pending on the file of the learned Judicial Magistrate - VII, Coimbatore District for the offences punishable under Ss. 120B, 409, 420, 468, 471 and 477A of IPC.

(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 Compromise Memo has been filed the before this Court, which have been signed by the petitioners and the second respondent/defacto complainant and also by the Counsel for petitioners. The petitioners and the second respondent were also present in person before this Court. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.