Telangana High Court
Jabir Patel vs The State Of Telangana on 6 August, 2018
THE HON'BLE SRI JUSTICE P. KESHAVA RAO
I.A.Nos. 2 AND 3 OF 2018
IN / AND
CRIMINAL REVISION CASE NO.834 OF 2018
ORDER:
Heard the learned counsel for the petitioner and the learned Public prosecutor appearing for the respondent State.
2. The present Criminal Revision Case is filed questioning the orders passed in Crl.M.P.No.923 of 2018 in C.C.No.543 of 2006 dated 21.2.108 on the file of the Court of VI Additional Chief Metropolitan Magistrate at Hyderabad allowing the said Crl.M.P.No.923 of 2018 for issuance of fresh warrants.
3. The facts in brief are that the petitioner herein has been charged for the offence under Sections 147, 506, 323, 427 read with Section 149 IPC on the file of the above said Court. During the pendency of the said Calendar Case, on a petition filed under Section 300 (5) Cr.P.C., non-bailable warrants have been issued. Aggrieved by the same, the present Criminal Revision Case is filed.
4. During the pendency of the present Criminal Revision Case, it appears the petitioner and the defacto complainant, have settled the matter outside the Court and the defacto complainant is not interested to pursue the matter further in 2 the Court below. In these circumstances, application in I.A.No.2 of 2018 is filed seeking permission of this Court to file a compromise petition for compounding the offences against which the petitioner has been charged. Simultaneuously, another application in I.A.No.3 of 2018 is filed requesting the Court to record the compromise and quash the proceedings initiated against the petitioner in C.C.No.543 of 2006.
5. In the affidavit filed by the defacto complainant in support of the application, it is stated that at the intervention of the elders and the well-wishers, the petitioner/accused No.1 and the defacto complainant entered into a compromise and amicably settled the matter.
6. Having heard both the counsel and in the light of the averments made in the applications, I.A.No.3 of 2018 and I.A.No.2 of 2018 are ordered.
7. The parties are present in the open Court and they have been identified by their respective counsel. The xerox copies of the Identity Cards filed along with the application are made part of the record.
8. In the light of the orders passed in I.A.No.2 of 2018 and I.A.No.3 of 2018, the Criminal Revision Case is allowed and the proceedings initiated against the petitioner in C.C.No.543 of 2006 for the offence under Sections 147, 447, 506, 323, 427 3 read with Section 34 IPC on the file of the VI Additional Chief Metropolitan Magistrate at Hyderabad, are quashed.
Pending miscellaneous petitions, if any, shall stand closed.
_________________ P. KESHAVA RAO,J Date: 6.8.2018 KPM