M. JAYANATH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners/accused No.1 & 2 seeking to quash the Crime No.157 of 2020 of KPHB Colony Police Station dated 01.03.2020 (which is pending on the file of the X Additional Metropolitan Magistrate's Court, Kukatpally), for the offences punishable under Section 498-A IPC and Sections 3 & 4 of Dowry Prohibition Act.

(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 No.2 of 2020 seeking permission of this court to compromise the matter and to quash the said crime.

(3.) This Court by its order dated 27.11.2020 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 07.12.2020. In compliance of the said direction of this Court, the Registrar (Judicial-I) has submitted his report dated 02.12.2020.