.MURUGESAN Vs. THE STATE REPRESENTED BY

JUDGEMENT

(1.) The petition has been filed seeking to quash the case in C.C.No.248 of 2013 on the file of the Judicial Magistrate No.I, Tirunelveli, pursuant to amicable settlement effected between the parties.

(2.) It is seen that a case in Crime No.22 of 2011 for the alleged offences under Sections 420, 406 and 506(i) IPC, has been registered against the petitioners / Accused.

(3.) When the matters is taken up for hearing, the petitioner/Accused and the second respondent, submitted that the parties appeared before the Mediation and Conciliation Centre and the matter has been amicably settled and the settlement arrived at between the parties as hereunder: