V.RAJIV GANDHI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records in C.C.No.11 of 2018 on the file of the learned Judicial Magistrate No.II, Karur and quash the same.

(2.) The petitioners are arrayed as accused Nos.1 to 4 in Crime No.6 of 2017 registered for the offences under Sections 498(A) , 406 , 323 , 294(b) , 355 , 506(i) of the Indian Penal Code, 1860 and Section 4 of Dowry Prohibition Act, 1961 and Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 2002, 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 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.