MINOR ALAGURAJ Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.96 of 2017 pending on the file of the first respondent police.

(2.) The petitioner is arrayed as the accused in Crime No.96 of 2017 registered for the offences under Sections 436 and Section 3(1) of the Tamil Nadu Prevention of Damage to Public Property Act, 1984, 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.) It is submitted that the defacto complainant, Rajendran is running a motor vehicle show room in the name of "Raj Hero Agency". On 21.11.2017 at 12.00 p.m, the accused Minor Alaguraj @ Akash came to the show room and he was standing outside. Suddenly, the show room caught fire at 12.45 p.m and due to the fire accident, some damages caused to the articles in the shop. Subsequently, on 23.11.2017 , the defacto complainant had seen the CC TV Camera fixed in his show room and he came to know that the minor accused set fire on the show room. Hence, the complaint has been filed. Now, the matter was entered into compromise in the presence of elderly persons. Now, both the petitioner 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.