DAWOOD BOAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners/A.1 to A.6 seeking to quash the Crime No.336 of 2020 on the file of Station House Officer, Chandrayangutta Police Station, registered for the offences punishable under Sections 342, 324 and 506 read with Section 149 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 & 4 of 2020 to record the compromise and to compound the said alleged offences.

(3.) This Court by its order dated 14.09.2020 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 to this court. In compliance of the said direction of this Court, the Registrar (Judicial-I) has submitted his report dated 26.11.2020.