RAMESH AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) This petition has been filed, seeking to quash the proceedings in P.R.C.No.31 of 2015 on the file of the Judicial Magistrate No.V, Madurai, pursuant to the amicable settlement effected between the parties.

(2.) The details of the case registered against the petitioners are given in the tabular column below: <FRM>JUDGEMENT_260_LAWS(MAD)1_2016.html</FRM>

(3.) When this matter is taken up for hearing, the counsel for the petitioners/Accused have submitted that the accused persons and the defacto complainant have decided to settle their issues amicably among themselves. However, on perusal of the FIR registered against the petitioners, it is seen that the case has been registered for various offences, out of which, some of the offences are non compoundable and few of them are registered under the provisions of Special Statutes. Therefore, this Court has expressed its unwillingness to accept the respective compromise memos.