E SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above criminal original petition has been filed to quash the First Information Report in Crime No. 8 of 2006 on the file of the first respondent.

(2.) DURING the pendency of the above petition, as seen from the affidavit filed by the second respondent, who is the defacto complainant/wife that herself and the petitioner herein, who is the husband of the defacto complainant, had arrived at an amicable settlement before the Mediation Centre, Chennai on 16. 11. 2006. Pursuant to the said settlement arrived at, they have filed O. P. No. 2447 of 2007 before the II Additional Family Court, Chennai, and a decree for divorce has been granted on 21. 8. 2007. In the affidavit, the defacto complainant has stated that she would not pursue the criminal case in future.

(3.) HEARD the learned counsel for the petitioner, learned Government Advocate (Crl. Side) for the first respondent and the learned counsel for the second respondent.