Telangana High Court
Perika Babu Pears vs The State Of Telangana on 31 January, 2019
THE HONOURABLE Dr. JUSTICE B. SIVA SANKARA RAO
I.A.No. 1 & 2 of 2019
IN/AND
CRIMINAL PETITION No.11178 of 2018
COMMON ORDER :
The petitioners/A.1 to A.5 and the 2nd respondent-de facto complainant are present along with their respective counsel.
2. I.A.Nos. 1 & 2 of 2019 is filed to compound the offences and permit them to record compromise respectively in Crime No.135 of 2018 on the file of Police Station, Nagarkurnool, Nagarkurnool District registered for the offences punishable under Sections 323, 504, 506 IPC, 3(1) (r) (s), 3(2) (Va) SC/ST POA Act, by stating that they settled the matter outside the Court amicably to purchase peace.
3. In view of the compromise between the parties, I.A.Nos. 1 & 2 of 2019 is allowed by compounding the offences. Consequently, the criminal petition is allowed and the proceedings against the petitioners/A.1 to A.5 in Crime.No.135 of 2018 on the file of Police Station, Nagarkurnool, Nagarkurnool District are hereby quashed and the petitioners/A.1 to A.2 are acquitted. The bail bonds, if any, shall stand cancelled.
Miscellaneous petitions pending, if any, shall stand closed.
____________________________ Dr. B. SIVA SANKARA RAO, J 31.01.2019.
dv