Telangana High Court
M/S Qualcomm India Pvt Ltd vs M/S Novex Communications Pvt. Ltd And ... on 7 January, 2022
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
I.A.Nos.2 & 3 of 2021
IN/AND
CRIMINAL PETITION No.9765 OF 2021
COMMON ORDER:
This Criminal Petition is filed by the petitioner/accused to quash the proceedings in Cr.No.242 of 2021 on the file of the Station House Officer, Moinabad Police Station, Cyberabad Commissionerate, registered for the offences punishable under Sections 418 of IPC and 63 and 69 read with 51 of the Copyright Act, 1957.
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.2 and 3 of 2021 to permit him to compound the offences and to compromise the case in the present Calendar Case.
3. Vide order dated 21.12.2021, this Court, after recording the submissions made by the learned counsel for the petitioner as well as respondent No.1, directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee, Hyderabad, on or before 31.12.2021 for their identification and also directed the Secretary to submit a report by 31.12.2021. In compliance with the said order dated 21.12.2021, the Secretary has submitted his report dated 28.12.2021.
4. In the report of the Secretary, Telangana High Court Legal Services Committee, Hyderabad, it is stated that in obedience of the orders dated 21.12.2021, the petitioner and 2 the 2nd respondent have appeared before him along with their counsel and on examination and verification of their particulars from their Aadhar Cards, they were tallied. Thus the identification of both the parties has been established.
5. The parties herein have filed a joint memo of compromise. The said joint memo of compromise and the report of the Secretary are placed on record.
6. The joint memo would reveal that both the parties have settled disputes between them amicably and 1st respondent has no objection to quash the proceedings against the petitioner herein in the present Crime.
7. In view the said report of the Secretary, Telangana High Court Legal Services Committee, Hyderabad and also in view of the compromise entered between the petitioner and respondent No.1, I.A.Nos.2 and 3 of 2021 are allowed. Consequently, the Criminal Petition is allowed and the proceedings in Cr.No.242 of 2021 on the file of the Station House Officer, Moinabad Police Station, Cyberabad Commissionerate, are hereby quashed against the petitioner herein subject to payment of an amount of Rs.5,000/-(Rupees 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.
8. As a sequel, the miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 07.01.2022 vvr