Telangana High Court
Md. Shabbir vs The State Of Telangana on 19 February, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
I.A.No.3 of 2021
In/and
CRIMINAL PETITION No. 360 of 2021
ORDER:
1) The petitioners, who are accused Nos.1 and 2, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in Crime No.194 of 2020 of Godavarikhani I Town Police Station, Peddapally District, which was registered against the petitioners for the offences punishable under Sections 448, 323, 341, 290 and 506 read with Section 34 of I.P.C. and Sections 3 (1) (3) (s) and 3 (2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015.
2) During pendency of the Criminal Petition, I.A.No.3 of 2021 came to be filed by the second respondent to record the compromise. Along with the petition, a joint memo which is signed by the parties and their counsel, photographs of the parties and Photostat copies of their Aadhar Cards came to be filed. In the affidavit it has been stated that at the instance of the elders, they have settled the matter out of the Court and the second respondent has no objection for quashing the proceedings against the petitioners.
3) Today, both the parties are present before this Court and they were identified by their respective counsel. This Court, when examined, both the parties have stated that at the instance of the elders and well wishers of both the parties, they have settled the 2 matter out of the Court and the second respondent stated that he has no objection for quashing the proceedings against the petitioners/A-1 and A-2.
4) In the light of the compromise arrived at between the parties, the compromise memo filed by both the parties is recorded and I.A.No.3 of 2021 is ordered.
5) Accordingly, the Criminal Petition is allowed in terms of compromise, and the proceedings in Crime No.194 of 2020 of Godavarikhani I Town Police Station, Peddapally District, against the petitioners/A-1 and A-2 are hereby quashed. Miscellaneous petitions, if any, pending, shall stand closed.
________________ JUSTICE G. SRI DEVI 19.02.2021 gkv 3 HONOURABLE JUSTICE G. SRI DEVI I.A.No.3 of 2021 In/and CRIMINAL PETITION No. 360 of 2021 Dated: 19.02.2021 gkv