CH SHASIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner accused No.1 in C.C.No.792 of 2016 on the file of the XIII Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offence punishable under Section 498-A of IPC, to quash the proceedings in the above said crime.

(2.) During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.2 de facto complainant filed I.A.Nos.1 and 2 of 2020 to record the compromise and to compound the offence in C.C.No.792 of 2016.

(3.) Vide order dated 10.09.2020, this Court, after recording the submissions made by the learned counsel for the petitioner as well as respondent No.2, directed the parties to appear before the Registrar (Judicial) of this Court with reference to identification of parties and also directed the Registrar (Judicial) to submit a report to that effect by 28.09.2020. In compliance with the said order dated 10.09.2020, the Registrar (Judicial) has submitted his report dated 14.09.2020.