Telangana High Court
V. Anantha Raman Goud vs State Of Telangana on 26 June, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
I.A.Nos.3 and 4 of 2019
In/and
CRIMINAL PETITION No. 3332 of 2019
ORDER:
The petitioner, who is an accused, in Crime No.1222 of 2018 of Uppal Police Station, Rachakonda Commissionerate, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in the aforesaid crime registered for the offences punishable under Sections 498-A and 494 I.P.C.
2. During pendency of the Criminal Petition, I.A.Nos.3 and 4 of 2019 came to be filed by the second respondent-de facto complainant to record the compromise and to compound the offences. Along with the petitions, a joint memo 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 memo has been supported by the affidavit of the second respondent.
3. Today, both the parties are present before this Court and they are 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 second respondent has no objection for quashing the proceedings against the petitioner.
4. In the light of the compromise arrived at between the parties, the compromise memo filed by both the parties is recorded and I.A.Nos.3 and 4 of 2019 are ordered.
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5. Accordingly, the Criminal Petition is allowed in terms of compromise, and the proceedings in Crime No.1222 of 2018 of Uppal Police Station, Rachakonda Commissionerate, against the present petitioner-accused are hereby quashed.
Miscellaneous petitions, if any, pending, shall stand closed.
______________________ JUSTICE G. SRI DEVI JUNE 26, 2019 YVL 3 HONOURABLE JUSTICE G. SRI DEVI I.A.Nos.3 and 4 of 2019 In/and CRIMINAL PETITION No. 3332 of 2019 Date:26.06.2019 YVL 4