VARAPRASAD Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the C.C. No. 2184 of 2019 pending on the file of the learned Metropolitan Magistrate-V, Egmore, pursuant to the compromise arrived at by the parties.

(2.) The case is still in the stage of trial. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.

(3.) An Affidavit of Compromise has been filed before this Court which have been signed by the petitioners and the second respondent and also by their respective counsel. All the parties are present and identified by their respective counsel and the Police. In order to identify the respective parties, they have also produced the copies of the Aadhaar Card are made part of the record. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves.