A.CHELLAPPA Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.219 of 2006 on the file of the first respondent police.

(2.) The petitioners are accused Nos.1 to 11 in Crime No.219 of 2006, registered for the offences under Sections 147, 148, 294(b), 323, 324 and 506(ii) of the Indian Penal Code, based on the complaint given by the second respondent/defacto complainant. Now, to quash the above criminal proceedings, the present petition has been filed.

(3.) The learned counsel appearing for the petitioners as well as the learned counsel appearing for the second respondent submitted that now both the petitioners and the second respondent/defacto complainant have settled the dispute between themselves amicably and the second respondent/defacto complainant is not willing to proceed further with the criminal case.