VELAGA VENKTESH Vs. PUBLIC PROSECUTOR, HYDERABAD

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Crimial P.C. to quash the proceedings in Crime No. 434 of 2016 on the file of P.S., KPHB Colony, Cyberabad District, registered for the offences punishable under Sections 354, 323 and 506 I.P.C.

(2.) Today, when the matter came up for hearing, respondent No. 2-de facto complainant and the petitioner/accused are present and are identified by their respective counsel. Respondent No. 2-de facto complainant filed petitions seeking permission of this Court to compound the offences alleged against the accused and to quash the same. It is submitted by both parties that at the intervention of the elders, they have amicably settled their disputes concerning the present case and hence compromise may be recorded and criminal proceedings in the above case may be quashed.

(3.) In Yogendra Yadav Vs. State of Jharkhand, 2015 (1) ALD (Crl.) 240 (SC) the Supreme Court, in the matter of compromise of a non-compoundable offence, held as under: