Telangana High Court
Ganta Ravi Kumar vs Burgul Priyanka on 7 December, 2021
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.8852 OF 2021
ALONG WITH I.A. Nos.1 AND 2 OF 2021
COMMON ORDER:
This Criminal Petition is filed by the petitioners - accused Nos.1 to 3 to quash the proceedings in C.C. No.2598 of 2020 on the file of the V Additional Metropolitan Magistrate, Ranga Reddy District at L.B. Nagar, registered for the offences under Sections - 498A and 420 of IPC and Sections - 3 and 4 of the Dowry Prohibition Act, 1961.
2. During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.1 - de facto complainant filed I.A.Nos.1 and 2 of 2021 to permit her to enter into compromise, record the terms of compromise thereof and compound the offences by quashing the proceedings against the accused in the said C.C.
3. Vide order dated 02.12.2021, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.1, directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee, Hyderabad, for their identification and directed the Secretary to submit a report by 07.12.2021. In compliance of the said order, the Secretary, Telangana High Court Legal Services Committee, has submitted a common report dated 06.12.2021 in this petition along with Crl.P. No.8691 of 2021.
4. In the report dated 06.12.2021 of the Telangana High Court Legal Services Committee, Hyderabad, it is stated that on oral 2 examination, respondent No.1 - de facto complainant has stated that she has filed a complaint against the petitioners - accused Nos.1 to 3 before the Women Police Station, Rachakonda, and the same has been registered as Crime No.356 of 2019 for the offence under Sections - 498A and 420 of IPC and Sections - 3 and 4 of the Dowry Prohibition Act, 1961. After completion of investigation, the Investigating Officer has filed the charge sheet and the same was taken on file as C.C. No.2598 of 2020 on the file of V Additional Metropolitan Magistrate, Ranga Reddy District at L.B. Nagar, and that now she has compromised the matter and accordingly approached this Court for recording the compromise with the petitioners - accused Nos.1 to 3.
5. The parties herein have filed joint memo of compromise. The said joint memo of compromise and the report of the Secretary, Telangana High Court Legal Services Committee, Hyderabad, are placed on record.
6. In view of the said report and also in view of the compromise entered between the petitioners and respondent No.1, I.A.Nos.1 and 2 of 2021 are allowed. Consequently, the Criminal Petition is allowed and the proceedings in C.C. No.2598 of 2020 on the file of the V Additional Metropolitan Magistrate, Ranga Reddy District at L.B. Nagar, are hereby quashed against the petitioners - accused Nos.1 to 3, subject to payment of an amount of Rs.25,000/- (Rupees Twenty Five Thousand Only) to the Telangana High Court Advocates' Association, Hyderabad, within ten (10) days from today, and file proof of the same into the Registry. 3
As a sequel, the miscellaneous petitions, if any, pending in the Criminal Petition shall stand closed.
_________________ K. LAKSHMAN, J 7th December, 2021 Mgr