K. SUBRAMANI Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the proceedings in C.C. No. 3384 of 2009, on the file of the learned XIII Metropolitan Magistrate at Egmore, Chennai.

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

(3.) Compromise Memo dated 29.07.2019 has been filed by the petitioners and the second respondent/de-facto complainant before this Court. The petitioners and the second respondent were also present in person before this Court. In order to identify the respective parties they have also produced the copies of the Aadhaar Card are made part of the record. Based on Compromise Memo, it has been stated that the petitioners and the second respondent had entered into a compromise and amicably settled their issues. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.