GOPINATH Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No. 251 of 2018 on the file of the learned Judicial Magistrate, Nilakottai, Dindigul District.

(2.) The petitioners are accused Nos.1 to 3 in C.C.No.251 of 2018 and charged with for the offences punishable under Sections 294(b), 324 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 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.