THAUFIQ Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been seeking to quash the proceedings in PRC No. 19 of 2016 pending on the file of the first respondent, insofar as the petitioner herein is concerned.

(2.) The case of the prosecution is that due to prior enmity on the date of occurrence, the petitioner along with others have quarreled with the defacto complainant and threatened with dire consequences. Hence, a complaint came to be registered in Crime No.49 of 2015.

(3.) The petitioner herein has been arrayed as fifth accused in PRC No.19 of 2016. During the investigation, the petitioner herein and the defacto complainant have amicably resolved the dispute among themselves.