Telangana High Court
Shoeb Akthar Mohammed Zaheer vs The State Of Telangana And Another on 4 January, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
I.A.NOs.2 AND 3 OF 2019
IN/AND
CRIMINAL PETITION NO.7094 OF 2019
COMMON ORDER:
The petitioners, who are A-1 to A-4 in Crime No.1475 of 2019 of P.S., Rajendranagar, Cyberabad, filed this Criminal Petition under Section 482 of the Code of Criminal Procedure to quash the proceedings in the above case registered for the offence punishable under Section 384 of the Indian Penal Code.
During pendency of the Criminal Petition, I.A.Nos.2 and 3 of 2019 came to be filed by the second respondent to record the compromise and to compound the offences. Along with the petition, 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.
Today, both the parties are present before this Court 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 second respondent has no objection for quashing the proceedings against the petitioners/A-1 to A-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.2 and 3 of 2019 are ordered.
2
Accordingly, the Criminal Petition is allowed in terms of compromise, and the proceedings in Crime No.1475 of 2019 of P.S., Rajendranagar, Cyberabad, against the petitioners/A-1 to A-4 are hereby quashed.
Miscellaneous applications, if any, pending, shall stand closed.
____________________ (G. SRI DEVI, J) 4th January 2020 RRB