HIMMATHLAL PATEL Vs. THE STATE OF A.P.

JUDGEMENT

(1.) PETITIONERS approached this Court with a prayer to quash the proceedings against them in Crime No.575 of 2010 of Chilakalaguda P.S., Secunderabad registered for the offences under Sections 355 IPC, 3(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and 156(3) Cr.P.C.

(2.) TODAY , when the matter is taken up for hearing, learned counsel for both the parties stated that the matter has been compromised between the parties.

(3.) THIS Court perused the entire material on record.