Telangana High Court
Prashant Murari And 4 Others vs The State Of Telangana And Another on 6 August, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
I.A.NOs.3 AND 4 OF 2021
IN/AND
CRIMINAL PETITION NO.5875 OF 2021
AND
I.A.NOs.2 AND 3 OF 2021
IN/AND
CRIMINAL PETITION NO.5888 OF 2021
COMMON ORDER:
The petitioners/Respondents 1 to 5 in DVC.No.99 of 2018 on the file of the III Metropolitan Magistrate Cyberabad at L.B.Nagar, filed Criminal Petition No.5875 of 2021 under Section 482 of the Code of Criminal Procedure to quash the proceedings in the above DVC.
2. The petitioners/A1 to A5 in CC.No.1584 of 2019 on the file of the III Additional Metropolitan Magistrate-cum-III Additional Junior Civil Judge, Cyberabad at L.B.Nagar filed Criminal Petition No.5888 of 2021 under Section 482 of the Code of Criminal Procedure to quash the proceedings in the said C.C. A charge sheet came to be filed against the petitioners for the offences punishable under Sections 498-A, 420, 506 of IPC and Sections 3 & 4 of Dowry Prohibition Act, 1961.
3. In both these Criminal Petitions, 2nd respondent/complainant is the wife of 1st petitioner/A1/R1.
4. During pendency of both the Criminal Petitions, I.A.Nos.3 and 4 of 2021 in Crl.P.No.5875 of 2021 and IA.No.s2 and 3 of 2021 in Crl.P.No.5888 of 2021, came to be filed by the 2nd respondent to record the compromise and to compound the offences. Along with 2 the petitions, a joint memo in both the criminal petitions came to be filed, inter alia stating that at the intervention of elders and well wishers, the parties have settled their disputes in terms of the compromise. The said joint memos have been supported by the affidavit of the 2nd respondent in both the criminal petitions.
5. Today, petitioners/A1 to A4/R1 to R4 and the 2nd respondent are physically present before this Court; petitioner No.5 in both the criminal petitioners is represented by her GPA Holder, who is 3rd petitioner herein, and they were identified by their respective counsel. This Court, when examined, both the parties have stated that at the instance of the elders, they have settled the matter out of the Court and the 2nd respondent in both the criminal petitions has received total sum of Rs.30 lakhs towards full and final settlement of all her matrimonial disputes/disputes pending before the Courts below, by way of two Demand Drafts bearing No. 009430 and 009431 dt.13.07.2021, both drawn on HDFC Bank, East Maredpally Branch payable in favour of 2nd respondent, and that the 1st petitioner and 2nd respondent have also obtained divorce by mutual consent, and the 2nd respondent stated to have no objection for quashing the proceedings against the petitioners in both the Criminal Petitions.
6. In the light of the compromise arrived at between the parties, the compromise memo filed by both the parties in both the criminal petitions is recorded and I.A.Nos.3 and 4 of 2021 in Crl.P.No.5875 of 2021 and IA.No.s 2 and 3 of 2021 in Crl.P.No.5888 of 2021, are ordered.
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7. Accordingly, both these Criminal Petitions are allowed in terms of compromise, and the proceedings in DVC.No.99 of 2018 on the file of the III Metropolitan Magistrate Cyberabad at L.B.Nagar, against the petitioners in Crl.P.No.5875 of 2021 and the proceedings in CC.No.1584 of 2019 on the file of the III Additional Metropolitan Magistrate-cum-III Additional Junior Civil Judge, Cyberabad at L.B.Nagar against the very same petitioners in Crl.P.No.5888 of 2021 are hereby quashed subject to both parties depositing costs of Rs.10,000/- (Rupees Ten thousand only) each, to the Telangana High Court Advocates' Association within a period of one (1) week from today.
8. Consequently, miscellaneous applications, if any, pending, shall stand closed.
____________________ G. SRI DEVI, J 06th August, 2021.
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