G. SRIKANTH GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioner/accused seeking to quash the Crime No.1003 of 2017, dated 02.11.2017 of Banjara Hills Police Station, Hyderabad, for the offences punishable under Sections 341 and 506 IPC.

(2.) During pendency of the present criminal petition, the parties have compromised the matter and accordingly, the respondent No.2 / de facto complainant has filed IA Nos.3 and 4 of 2020 seeking permission of this court to compromise the matter and to compound the alleged offences.

(3.) This Court by its order dated 27.11.2020 after recording the submissions made by the learned counsel for the petitioner as well as second respondent/de facto complainant directed the parties to appear before the Registrar (Judicial-I) of this Court for their identification and also directed the Registrar (Judicial-I) to submit a report by 09.12.2020. In compliance of the said direction of this Court, the Registrar (Judicial-I) has submitted his report dated 02.12.2020.