S VENKATRAMANA Vs. STATE OF A P

JUDGEMENT

(1.) THE Criminal Petition is filed seeking to quash the proceedings in I. A. No. 443 of 2008 in E. P. No. 7 of 2006 on the file of the Court of family Court, City Civil Court, Secunderabad and to stay all further proceedings I. A. No. 443 of 2008 in E. P. No. 7 of 2006 on the file of the court of Family Court, City Civil Court, secunderabad and to pass such other suitable orders as this court may deem fit and proper in the circumstances of this case.

(2.) WHEN an application is filed before the trial court to make an inquiry under section 340 of the Code of Criminal Procedure read with Section 195 (1) (b) of Cr. P. C. and initiate proceedings for committing the offences under Section 192,193,196,467 and 471 of ipc. Challenging the same, the present criminal Petition is filed.

(3.) MR. B. Vijaysen Reddy, the learned counsel appearing forthe petitioner contended that in view of the compromise between the parties in OP. No. 56 of 2004, the complaint itself is not maintainable and therefore, he prays to quash the same.