PARTHIBAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in Crime No.1583 of 2017 pending on the file of the Inspector of Police, T6-Avadi Police Station, Ambattur District, insofar as the petitioners herein are concerned.

(2.) The grievance of the second respondent/defacto complainant is that there was a civil dispute between the defacto complainant and the petitioners/accused. When the surveyor came to measure the land, the petitioners herein along with five others were assaulted the defacto complaiant. Hence, he made a complaint, which was registered in Crime No.1583 of 2017.

(3.) The petitioners herein have been arrayed as first, second, third, fourth and fifth accused respectively in Crime No.1583 of 2017. During the investigation, the petitioners herein and the defacto complainant have amicably resolved the dispute among themselves.