MURALI BABU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C. C. No. 258 of 2018 on the file of the learned Judicial Magistrate No. IV, Madurai, Madurai District.

(2.) The learned counsel appearing for the petitioner would submit that there is a possibility of amicable settlement between the parties. However, the second respondent is present before this Court today, she would submit that there is no chance for settlement.

(3.) The learned counsel appearing for the petitioner would submit that the matter relates to the matrimonial dispute and that a case has been registered by breach of trust and cheating by impersonation. He would further submit that admittedly the case of the prosecution is borne out by documents.