Telangana High Court
Mohd. Majid Ali Qureshi Arif vs The State Of A.P. Another on 11 July, 2018
THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL PETITION No. 7250 OF 2013
ORDER:
In this petition filed under Section 482 of Cr.P.C., the petitioner-accused No. 2 seeks to quash the proceedings in C.C.No. 344 of 2005 on the file of the Court of XIII Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Section 498-A read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.
2. When the matter came up for hearing, learned Public Prosecutor has produced the letter dated 10-07-2018 of Sub Inspector of Police, Saidabad Police Station, Hyderabad City, and submitted that the case was compromised before Lok Adalat on 08-10-2013 and therefore, the petition which is filed to quash the proceedings in C.C.No. 344 of 2005 has become infructuous and hence, the same may be dismissed.
3. In view of the above submission of learned Public Prosecutor, the criminal petition is dismissed as infructuous. Pending miscellaneous petitions, if any, shall stand dismissed in consequence.
____________________ 11-07-2018. U.DURGA PRASAD RAO, J.
JSK