ANNAMMAL Vs. M SANTHI

JUDGEMENT

(1.) The above criminal original petition has been filed to quash the First Information Report in Crime No.3 of 2005 on the file of the respondent.

(2.) During the pendency of the above petition, as seen from the affidavit filed by the second respondent, who is the defacto complainant that the defacto complainant and the first petitioner in the criminal original petition, who is the husband of the defacto complainant had arrived at an amicable settlement before the Legal Services Authority, chennai on 8.6.2006. Pursuant to the said settlement arrived at, they have filed H. M. O. P. No.154 of 2006 before the principal Sub Judge, Chengalpet and a decree for divorce has been granted on 11.12.2006. 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.