MUSKU SRINIVAS REDDY Vs. MUSKU RAM REDDY

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr.P.C. the petitioner/defacto complainant prays to give direction to V Additional District and Sessions Judge, Medak at Sangareddy to quash the proceedings in Criminal Appeal No. 115 of 2014 in view of compromise entered into by the defacto complainant and Accused Nos. 1 to 4.

(2.) THE facts briefly are that:

(3.) HEARD learned counsel for petitioner and learned Additional Public Prosecutor.