BALAKUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No. 106 of 2019 pending on the file of the learned Judicial Magistrate, Manapparai, Trichy District.

(2.) The petitioners are accused Nos.1 and 2 in C.C.No.106 of 2019 and charged with for the offences punishable under Sections 294(b) , 323 , 324 of the Indian Penal Code and Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act, 2002. 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 this is a case and case in 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.