VELPANDI Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the FIR in Crime No. 335 of 2015 pending investigation on the file of the first respondent police.

(2.) The learned counsel appearing for the petitioner submitted that the complaint has been lodged by the second respondent/defacto complainant alleging that the petitioners were wrongfully entered into the house of second respondent and they were used filthy language as against him and try to attack by using aruval and also threatened with dire consequences and hence, the defacto complainant lodge a complaint before the first respondent and on receipt of the same, the respondent police registered the case in Crime No. 335 of 2015 on 18.10.2015 for the offences under Sections 452 , 294(b) , 307 @ 147, 148, 120B, 452, 294(b), 324, 307, 212 of IPC .

(3.) The learned counsel appearing for the petitioners further submitted that the petitioners and the defacto complainant amicably settled their issues and decided to put an end to the criminal case. They also entered into joint compromise memo on 06.11.2019. Therefore, he prayed for quashment of the proceedings.