SARAVANAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to call for the records pertaining to the proceedings in C.C.No.7419 of 2013, pending on the file of learned II Metropolitan Magistrate, Egmore and quash the same.

(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 compromise affidavit has been filed by the 2nd respondent/de-facto complainant before this Court. The petitioner and the second respondent were also present in person before this Court. In the affidavit it has been stated that the petitioners and the second respondent have entered into a compromise and amicably settled their issues in C.C.No.7419 of 2013. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.