AZMATH MOHAMMED AZMATHULLAH KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed by the petitioners - accused in Crime No.94 of 2020 of Karkhana Police Station, Secunderabad, registered for the offences under Sections 448, 323, 506 and 504 read with 34 IPC, to quash the proceedings in the above said crime.

(2.) During the pendency of the present criminal petition, the 2nd respondent - de facto complainant has filed I.A No.3 of 2020 to permit him to compound the offence. I.A. No.4 of 2020 is filed by the 2nd respondent - de facto complainant to permit him to withdraw the complaint in Crime No.94 of 2020 against the petitioners in the criminal petition. I.A. No.5 of 2020 is filed by the 2nd respondent - de facto complainant to record the compromise in terms of the memorandum of compromise dated 23.05.2020.

(3.) Vide order dated 17.08.2020, this Court, after recording the submissions made by the learned counsel for the petitioners as well as the 2nd respondent that the petitioners and the 2nd respondent will appear before the Registrar (Judicial) of this Court on 26.08.2020 with reference to identification of parties, directed the Registrar (Judicial) to submit a report to that effect by 02.09.2020. Pursuant to the said order, the Registrar (Judicial-I) has submitted his report dated 26.08.2020.