Telangana High Court
Boini Yadaiah vs The State Of Telangana on 10 November, 2020
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
I.A.No1 & 2 of 2020
IN/AND
CRIMINAL PETITION No.5298 OF 2020
COMMON ORDER:
This Criminal Petition is filed by the petitioner/accused in Crime No.60 of 2020 on the file of Tandur Police Station, Vikarabad District, registered for the offences punishable under Sections 363 to 376 (2)(n) of IPC, Section 5(1) read with Section 6 of POCSO Act and Section 3(1)(w), (2)(v) of SC/ST (POA) Act, to quash the proceedings in the above said crime.
2. During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent Nos.2 & 3-de facto complainant and victim girl filed I.A.Nos.1 & 2 of 2020 to record the compromise and to compound the offences in Crime No.60 of 2020.
3. Vide order dated 02.11.2020, this Court, after recording the submissions made by the learned counsel for the petitioner as well as respondent Nos.2 & 3, directed the parties to appear before the Registrar (Judicial) of this Court for their identification and also directed the Registrar (Judicial) to submit a report by 10.11.2020. In compliance with the said order dated 02.11.2020, the Registrar (Judicial) has submitted his report dated 06.11.2020.
4. In the report of the Registrar (Judicial), it is stated that on oral examination, respondent Nos.2 and 3 have stated 2 that they had filed a complaint against the petitioner which was registered as Crime No.50 of 2020 of P.S., Tandur, for the offence under Sections 363 to 376 (2)(n) IPC, Section 5(1) read with Section 6 of POCSO Act and Section 3(1)(w), (2)(v) of SC/ST (POA) Amendment Act, and that now they have approached this Court for recording the compromise.
5. The parties herein have filed a joint memo of compromise dated 07.10.2020. The said joint memo of compromise and the report of the Registrar (Judicial) dated are placed on record.
6. It is submitted by both the counsel for the petitioner and respondent Nos.2 and 3 that the petitioner and respondent No.3 have got married and leading their matrimonial life. In proof of the same, they have filed marriage photographs.
7. In view the said report and also in view of the compromise entered between the petitioner and respondent Nos.2 and 3, I.A. Nos.1 and 2 are allowed. Consequently, the Criminal Petition is allowed and the proceedings in Crime No.60 of 2020 on the file of Tandur Police Station, Vikarabad District, are hereby quashed. Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 10.11.2020 TJMR