PALANISAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.59 of 2019 pending on the file of the first respondent police.

(2.) The petitioners are arrayed as the accused in Crime No.59 of 2019 registered for the offences under Sections 420, 379(NP) and 506(i) of the Indian Penal Code, 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.