SAMSON Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.3 of 2018 pending on the file of the first respondent police.

(2.) The petitioner is arrayed as the accused in Crime No.3 of 2018 registered for the offences under Sections 294(b) and 506(i) I.P.C, 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 appearing for the petitioner as well as the learned counsel appearing for the second respondent submitted now, both the petitioner 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.