PACHAIAPPAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the case in Crime No.201 of 2019, pending investigation on the file of the first respondent Police.

(2.) The petitioners are arrayed as accused Nos.1 to 3 in Crime No.201 of 2019 and charged with for the offences punishable under Sections 294 (b), 342, 355, 323 and 506 (ii) of the Indian Penal Code. Now, to quash the said 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 the parties are belong to the same village and further submitted that this is a case and counter. 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.