D. VINOD KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner - accused under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the proceedings against him in C.C. No.282 of 2017 on the file of the Judicial Magistrate of First Class, Ramannapet, Nalgonda District. The petitioner is sole accused in the case. The offence alleged against him is under Section 304A of IPC.

(2.) During the pendency of the present criminal petition, 2nd respondent - de facto complainant has filed I.A. No.2 of 2020 to permit him to compound the offence. He has also filed I.A. No.3 of 2020 to record the compromise, and to quash the proceedings in the aforesaid case against the petitioner herein.

(3.) In support of the aforesaid I.As., the de facto complainant has filed copies of affidavits of himself and wife of the deceased, wherein it is mentioned that on the advice of elders and well-wishers, the matter has been settled amicably between themselves and the petitioner herein. Accordingly, they have intended to compromise the matter. Along with the petition, a joint memo is also filed signed by the petitioner as well as the de facto complainant.