HAKKIM DHEEN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the criminal proceedings in C.C.No.101 of 2018, on the file of the learned Judicial Magistrate, Additional Mahila Court, Madurai.

(2.) The petitioners are arrayed as accused Nos.1 to 6 in C.C.No. 101 of 2018, registered for the offences under Sections 147, 148, 452, 294(b), 323, 324, 355, 354(b) and 506(ii) of the Indian Penal Code and Section 4 of Tamil Nadu Prohibition of Women Harassment Act, 2002. 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 / defacto complainant submitted that the second respondent / defacto complainant is the landlord and the petitioners 1 and 2 are their tenants and the petitioners 3 to 6 are the relatives of the petitioners 1 and 2. Due to some rent dispute, there was a wordy quarrel arose between the two groups and this leads to registration of the present complaint. Now, the petitioners 1 and 2 vacated the premises and both the petitioners and the second respondent/defacto complainant have settled the dispute between themselves amicably and also the second respondent/defacto complainant is not willing to proceed further with the criminal case.