P.NAVEEN KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the First Information Report registered in Crime No.345 of 2019 pending on the file of the respondent police.

(2.) The petitioners are arrayed as accused Nos.1 to 7 in Crime No.345 of 2019 registered for the offences under Sections 147, 148, 294(b), 323, 341 and 506(ii) of IPC, based on the complaint given by the second respondent/defacto complainant. The aforesaid complaint has been given on the ground that the petitioners have threatened the defacto complainant and uttered filthy language. 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 now, both the petitioners and the second respondent/defacto complainant have settled the dispute between themselves amicably and now, the dispute has been resolved between themselves and they are living in harmony and there is no problem between themselves and the second respondent/de-facto complainant is not willing to proceed further with the criminal case.