MOHD BUDANKHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, who is accused in PCSC No.252 of 2019 on the file of the I Additional Metropolitan Sessions Judge at Nampally, Hyderabad, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in the above case. A charge sheet came to be filed against the petitioner for the offences punishable under Sections 354 and 354 (A) of I.P.C. and Section 10 read with 9 (L) of the Protection of Children from Sexual Offences Act, 2012.

(2.) Along with the Criminal Petition, I.A.No.3 of 2019 came to be filed by the second respondent to record the compromise. Along with the petition, a joint memo which is signed by the parties and their counsel, photographs of the parties and Photostat copies of their Aadhar Cards came to be filed. It is stated in the affidavit that at the intervention of elders and well wishers, the parties have settled their disputes in terms of the compromise.

(3.) Today, the petitioner, second respondent and victim are present before this Court and they were identified by their respective counsel. This Court, when examined, both the parties have stated that at the instance of the elders, they have settled the matter out of the Court and the second respondent as well as the victim has no objection for quashing the proceedings against the petitioner.