VAITHIYAKKANNU Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash a First Information Report in Crime No.238 of 2010, pending on the file of the first respondent police.

(2.) The petitioners are arrayed as Accused Nos.1 and 4 in Crime No.238 of 2010, registered for the offences under Sections 147, 148, 294(b), 324 and 506 (ii) of the Indian Penal Code. Earlier, a complaint has been given by the second respondent on the ground that on 12.10.2010, due to some previous motive as many as eight accused came to the second respondent / defacto complainant's house with dangerous weapons and also attacked him and criminally intimidated them. Hence, the complaint has been filed. Now, to quash the above said 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 / defacto complainant submitted that even though there are as many as eight accused in this case, the petitioners and other accused whereabouts are not known, now the second respondent / defacto complainant and the petitioners, who belong to the same Village are present before this Court, now both parties have stated that have resolved their dispute between themselves amicably and the second respondent / defacto complainant is not willing to proceed with the complaint any further.