ASHOK J. THAKKER Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Criminal Petition is filed by the sole accused under Section 482 Cr. P.C., seeking quashing of investigation in Crime No. 202 of 2009 of Ramgopalpet Police Station, Secunderabad, on the ground of compromise arrived at between the parties. Initially the crime was registered for the offences punishable under Sections 406 and 420 IPC. Subsequently, the First Information Report was altered and Sections 103, 104 and 107 of the Trade Marks Act, 1999 were added. The facts in issue are as under:

(2.) Along with the present application, the petitioner filed Crl. P.M.F. No. 494 of 2014 seeking permission of the Court to compound the offences.

(3.) On 24.01.2014 the accused and the second respondent were present before the Court and they were identified by their respective counsel. When examined, the second respondent stated that he has no objection for quashing the proceedings against the petitioner as the dispute between them is settled out of Court. Since the learned Public Prosecutor took time to get instructions the matter was adjourned. Subsequently, the Public Prosecutor reported that the dispute between the parties is purely private in nature.