MURUGANANTHAM Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the criminal proceedings in C.C.No.62 of 2014 pending on the file of the learned District Munsif-cum- Judicial Magistrate, Orathanadu, Thanjavur District.

(2.) The petitioners are arrayed as accused Nos.1 and 2 in C.C.No.62 of 2014 and charged with for the offences punishable under Sections 294(b), 323, 324, 355 and 506(ii) of the Indian Penal Code. Now, to quash the said 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 that now, 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.