S RAMKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is to quash the proceedings in C.C. No. 431 of 2005, on the file of the Judicial Magistrate, Krishnagiri.

(2.) THE petitioners are the accused for the offence punishable under Sections 147, 294(b), 506(ii) and 420 I.P.C. After filing of the final report, the learned Magistrate has taken cognisance of the case and it is pending. At this stage, the present petition to quash the proceedings has been filed before this Court.

(3.) ACCEPTING the statement made by the counsel for the complainant that he is no more interested to prosecute the accused, as the Supreme Court has held that in a given situation i. e., even if the offence is non-compoundable one, as the parties have compromised their dispute, there is no meaning in continuing the proceedings before the trial Court. I find this is a fit case to quash the proceedings. Hence this petition is orders as prayed for. Consequently, connected miscellaneous petition is closed.