RANJITHKUMAR Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in Crime No. 450 of 2018 pending on the file of the learned Judicial Magistrate No. I, Dindigul and quash the same against the petitioner, for an alleged offences under Ss. 420 and 506(i) IPC.

(2.) The offence is one under Ss. 420 and 506(i) IPC. The matter was referred to Tamil Nadu Mediation and Concilliation Centre, attached to this Bench. Whereas, the matter has been settled between the parties before the Tamil Nadu Mediation and Concilliation Centre, attached to this Bench.

(3.) The case is still in the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.