MARIYAPPAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash a First Information Report in Crime No.511 of 2018, pending on the file of the Inspector of Police, Andipatti Police Station, Theni District.

(2.) The petitioners are arrayed as Accused Nos.1 and 2 in Crime No.511 of 2018, registered for the offences under Sections 420, 341, 294 (b) and 506 (i) of the Indian Penal Code. Now, to quash the above said 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 / defacto complainant submitted that there is a civil dispute between both the parties regarding sale agreement. Since the petitioner did not repay the amount, the present complaint has been filed. Now, the entire amount has been paid to the defacto complainant and both the parties have stated that have resolved their dispute between themselves amicably and the second respondent / defacto complainant is not willing to proceed with the complaint any further.