Telangana High Court
Golla Vinay Yadav vs The State Of Telangana on 21 July, 2023
HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL PETITION No.6649 OF 2023
ORDER:
This Criminal Petition is filed under Section 482 of Code of Criminal Procedure (for short 'Cr.P.C.') by the petitioner/accused to quash the proceedings in S.C. No.61 of 2023 on the file of the IV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, registered for the offences under Sections 376 (2) (n), 417, 420 of the Indian Penal Code (for short 'IPC') in Crime No.57 of 2020 on the file of Amberpet Police Station, Hyderabad.
2. Heard learned counsel for the petitioner and Sri S.Ganesh, learned Assistant Public Prosecutor for respondent No.1 - State. Perused the record.
3. Learned counsel for the petitioner/accused contended that the petitioner/accused and respondent/de-facto complainant have entered into compromise and therefore, prays for speedy disposal of the case.
4. Taking into consideration that the parties have entered into the compromise, this Court is of the considered view to direct the IV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad to dispose of S.C. No.61 of 2023, as expeditiously as possible 2 preferably within a period of three (03) months from the date of receipt of a copy of this order.
5. Accordingly, the Criminal Petition is disposed As a sequel, Interlocutory Applications, if any pending in this petition, shall stand closed.
__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 21.07.2023 PNS 3 HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY CRIMINIAL PETITION No.6649 OF 2023 Date: 21.07.2023 PNS