Telangana High Court
Sathi Reddyganta Narayan Reddy vs The State Of Telangana on 25 November, 2020
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
I.A.Nos.3 & 4 of 2020
IN/AND
CRIMINAL PETITION No.5895 OF 2020
COMMON ORDER:
This Criminal Petition is filed by the petitioners/accused Nos.1 and 2 in Crime No.195 of 2015 on the file of Chinthapally Police Station, Nalgonda District, registered for the offences punishable under Sections 201, 202, 203 and 420 of IPC, to quash the proceedings in the above said crime.
2. During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.2-de facto complainant filed I.A.Nos.3 and 4 of 2020 to permit him to compromise the matter and to compound the offences in Crime No.195 of 2015.
3. Vide order dated 16.11.2020, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.2, directed the parties to appear before the Registrar (Judicial-I) of this Court for their identification and also directed the Registrar (Judicial-I) to submit a report by 25.11.2020. In compliance with the said order dated 16.11.2020, the Registrar (Judicial-I) has submitted his report dated 21.11.2020.
4. In the report of the Registrar (Judicial-I), it is stated that on oral examination, respondent No.2 has stated that he 2 had filed a complaint against the petitioners before Chinthapally Police Station, Nalgonda District and that the same has been registered as FIR No.195 of 2015 for the offence under Sections 201, 202, 203 and 420 IPC and now he has approached this Court for recording the compromise.
5. The parties herein have filed a joint memo of compromise dated 10.11.2020. The said joint memo of compromise and the report of the Registrar (Judicial-I) are placed on record.
6. In view the said report and also in view of the compromise entered between the petitioners and respondent No.2, I.A.Nos.3 and 4 are allowed. Consequently, the Criminal Petition is allowed and the proceedings in Crime No.195 of 2015 on the file of Chinthapally Police Station, Nalgonda District, are hereby quashed. Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 25.11.2020 TJMR