NAGULA NIKHIL GOUTHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A-1 to A-3 in C.C.No.7660 of 2019 on the file of IV Additional Metropolitan Magistrate-cum-IV Additional Junior Civil Judge, Cyberabad at L.B.Nagar, registered for the offences punishable under Sections 417, 420, 498-A read with Section 34 IPC and Sections 3 and 4 of the Dowry Prohibition Act, 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.3 and 4 of 2020 to record the compromise and to compound the offences in C.C.No.7660 of 2019.

(3.) Vide order dated 22.09.2020, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.2, directed the parties to appear before the Registrar (Judicial) of this Court for their identification and also directed the Registrar (Judicial) to submit a report by 09.10.2020. In compliance with the said order dated 22.09.2020, the Registrar (Judicial) has submitted his report dated 26.09.2020.