Telangana High Court
Mr. Indranil Mukherjee, vs State Of Telangana, on 27 January, 2025
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THE HONOURABLE SRI JUSTICE K. SURENDER
CRIMINAL PETITION No.6010 OF 2019
ALONG WITH I.A.Nos.1, 2 & 3 OF 2024
COMMON ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C., against the petitioner/A-1 seeking to quash the proceedings in FIR.No.431 of 2019 on the file of P.S., Medchal. The offences alleged against the petitioner are under Sections 420, 465, 468, 471 and 120b r/w.34 of IPC.
2. Heard learned counsel appearing for the petitioner and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor for the State. Perused the record.
3. During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.3-de facto complainant filed I.A.Nos.1, 2 and 3 of 2024 to record the compromise and to compound the offences.
4. Vide order dated 19.12.2024, this Court, after recording the submissions made by the learned counsel for the petitioner as well as respondent No.3, directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee for their identification and on completion of the same, directed the 2 Secretary, Legal Services Committee to submit a report by 10.01.2025. In compliance of the said order, the Secretary, Legal Services Committee submitted report dated 07.01.2025.
5. In the report dated 07.01.2025, it is stated that both the parties are duly identified and copies of their Aadhar Cards are endorsed by their respective counsel. It is further stated that both the parties have willfully entered into compromise.
6. The parties herein have filed a joint memo of compromise. The said joint memo of compromise and the report of the Secretary, Legal Services Committee, dated 07.01.2025 are placed on record.
7. In view of the compromise entered between the petitioner/ A-1 and respondent No.3, I.A.Nos.1, 2 and 3 of 2024 are allowed. Consequently, the Criminal Petition is allowed and the proceedings in FIR.No.431 of 2019 on the file of P.S., Medchal, is hereby quashed against the petitioner/A-1. Petitioner/A-1 undertakes to pay an amount of Rs.10,000/-(Rupees Ten Thousand Only) to the Telangana High Court Advocate's Association, Hyderabad, within a period of ten days from today, and file proof of the same into the Registry. 3
As a sequel, the miscellaneous Petitions, pending if any, shall stand closed.
__________________ K.SURENDER, J Date: 27.01.2025 dv