AGILANDESWARI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records in Crime No. 161 of 2019 dated 19.06.2019 pending on the file of the 1st respondent and quash the same as illegal.

(2.) This case is still at the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) An affidavit of the defacto complainant and the victim dated 16.07.2019 has been filed before this Court which has been signed by the them and also by their counsel. In order to identify the respective parties they have also produce the copy of the Aadhaar Card is made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.