C.SARANRAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in Spl.SC.No.96 of 2022, on the file of the learned Sessions Judge, Allikukam, Chennai.

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

(3.) The victim girl was present and she stated that her date of birth is 16/4/2004. She further stated that she had married the petitioner. She is now in her family way. The mother of the victim girl, who is the de facto complainant stated that her daughter is living happily with the petitioner, She requested this Court to close the criminal case.