SOUDARAPANDI Vs. RAJAMOHAMMED

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the proceedings in P.R.C.Nos.8 & 9 of 2018, on the file of the Judicial Magistrate No.II, Ramanathapuram, Ramanathapuram District, for the alleged offence under Ss. 294(b) , 506(ii) I.P.C., r/w. Sec. 3 of T.N.P.P.D.L. Act.

(2.) By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) A joint memo of compromise has been filed before this Court, which has been signed by the petitioners and the second respondents in both the Criminal Original Petitions and also by their respective Counsel. The petitioners and the respective second respondent were also present in person before this Court and they were identified by the Inspector of Police, Ervadi Dharga Police Station, Ervadi, Ramanathapuram District. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.