Telangana High Court
Dr. N. Keerthi Kishore vs The State Of Telangana And Another on 29 July, 2022
Author: D.Nagarjun
Bench: D.Nagarjun
THE HON'BLE DR. JUSTICE D.NAGARJUN
CRIMINAL PETITION No.8195 of 2019
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure by the petitioners-accused for quash of the proceedings against them in Crime No.338 of 2018 of Chikkadpally Police Station registered for the offence under Sections 420, 406, 120(B) read with Section 34 of the Indian Penal Code.
2. Learned Assistant Public Prosecutor has submitted that subsequent to filing of the criminal petition, the parties to the dispute have compromised the case before Lokadalat on 17.03.2022 and to that extent letter dated 21.07.2022 addressed by the Sub Inspector of Police, Chikkadpally Police Station to the Public Prosecutor of this Court, is filed.
3. In view of the above submission, since the parities to the dispute have compromised the case before Lokadalath, the very purpose of filing the Criminal Petition to quash the proceedings against the petitioner in Crime No.338 of 2018 of Chikkadpally Police Station is defeated and thereby Criminal Petition has become infructuous and liable to be dismissed. 2
4. Accordingly, the Criminal Petition is dismissed as infructuous.
As a sequel, pending miscellaneous applications, if any, shall stand closed.
_____________________ DR. D.NAGARJUN, J Date: 29.07.2022 AS