Telangana High Court
Praveen Korra vs The State Of Telangana on 4 January, 2019
HONOURABLE DR. JUSTICE B. SIVA SANKARA RAO
I.A.Nos.1 & 2 of 2018
IN/AND
Crl.P.No.14065 of 2018
ORDER:
The petitioner/accused and the 2nd respondent-defacto complainant and victim impleaded as 3rd respondent to this criminal petition are present along with their respective counsels.
I.A.Nos.1 & 2 of 2018 are filed by them to compound the offences against the accused in S.C.No.115 of 2017 on the file of I Additional District & Sessions Judge, Nalgonda, which is outcome of crime No.206 of 2016 of Gudipally Police Station, registered for the offences punishable under Sections 366 IPC and Section 12 of POCSO Act by stating that the victim as per the Aadhar Card born on 27.09.1996 and is a major present along with her father-2nd respondent and it is shown that accused and the victim married and they blessed with a girl child in their wedlock, now aged about 9 months and terms of the compromise was also appended.
In view of the compromise between the parties, I.A.Nos.1 & 2 of 2018 are allowed by compounding the non-compoundable offences. Consequently, the Criminal Petition is allowed and the proceedings against the accused in S.C.No.115 of 2017 on the file of I Additional District & Sessions Judge, Nalgonda, are hereby quashed, accused is acquitted and the bail bonds of the accused, if any, stands cancelled. Pending miscellaneous petitions, if any, shall stand closed.
_____________________________________ JUSTICE Dr. B.SIVA SANKARA RAO Date: 04.01.2019 ska