ARUNRAJIV Vs. INSPECTOR OF POLICE,

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.231 of 2018, dated 23.10.2018 pending on the file of the first respondent police.

(2.) The petitioners are accused Nos.1 to 3 in Crime No.231 of 2018, registered for the offences under Sections 294(b), 323, 324 and 506(1) of the Indian Penal Code, 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.) Today, when the matter was taken up for consideration, the learned counsel appearing for the petitioners as well as the learned counsel appearing for the second respondent jointly 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.