CHELLADURAI AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Crime No.220 of 2019 pending on the file of the first respondent.

(2.) The petitioners is arrayed as the accused in Crime No.220 of 2019 registered for the offences under Sections 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 for the petitioners as well as the learned counsel appearing for the second respondent submitted now, due to some wordy quarrel between the petitioners and the second respondent the present complaint has been registered and 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.