P.GANESAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records relating to C.C.No.87 of 2019 on the file of the learned Judicial Magistrate, Andipatty and quash the same.

(2.) The case of the prosecution is that on 24.01.2018 at about 11.15 a.m, the petitioners have conducted a protest against the sudden increase of petrol price and bus ticket. When the act of the petitioners was questioned by the second respondent/ defacto complainant, who was working as a time keeper in the State Transport Corporation, the petitioners abused the second respondent with filthy language and they obstructed him from his duty. Hence, the second respondent lodged a complaint before the first respondent police. Based on the complaint, the case was registered against the petitioners in Crime No.62 of 2018 for the offences under Sections 341 , 294(B) , 353 and 506(i) I.P.C. After completing investigation, charge sheet has been filed on 06.02.2019, that was taken on file in C.C.No.87 of 2019 on the file of the Judicial Magistrate, Andipatty. Now, to quash the above 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 submitted 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.