RAMESH RAMAMURTHY Vs. STATE

JUDGEMENT

(1.) THE above criminal original petition has been filed to quash the complaint in C. C. No. 10668 of 2005 pending on the file of the Chief Metropolitan Magistrate, Egmore.

(2.) DURING the pendency of the above case, 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 Hon'ble Division Bench of this Court on 27. 06. 2007. Pursuant to the said settlement arrived at, a decree for divorce has been granted by this Hon'ble High Court in C. M. A. No. 3054 of 2006 on 27. 06. 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.