VADICHERLA RAMADEVI Vs. STATE OF TELANANGA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners/A.1 to A.5 seeking to quash the Crime No.106 of 2020 on the file of Station House Officer, Narsampet Town Police Station, Warangal District, registered for the offences punishable under Sections 323 and 506 read with Sections 34 IPC and Sections 3 (1)(r)(s) and 3 (2)(va) of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989.

(2.) During pendency of the present criminal petition, the parties have compromised the matter and accordingly, the respondent no.2/de facto complainant filed IA Nos.3 & 4 of 2020 to record the compromise and to quash the Crime No. 106 of 2020.

(3.) This Court by its order dated 19.11.2020 after recording the submissions made by the learned counsel for the petitioners 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 02.12.2020. In compliance of the said direction of this Court, the Registrar (Judicial-I) has submitted his report dated 26.11.2020.