BUDIDHA KARTHIK Vs. STATE OF TELANANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners, who are arrayed as accused Nos.1 to 3 in Crime No.831 of 2020 on the file of the Station House Officer, L.B. Nagar (Law & Order) Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 420 and 406 read with Sections 120-B IPC and 156 (3) Cr.P.C. to quash the proceedings in the above said crime.

(2.) During pendency of the present criminal petition, the parties have compromised the matter and accordingly, the second respondent/de facto complainant has filed IA No.4 of 2020 to record the compromise and to quash the crime No.831 of 2020 registered for the said alleged offences.

(3.) This Court by its order dated 10.11.2020 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. In compliance of the said direction of this Court, the parties have appeared before the Registrar (Judicial-I) on 27.11.2020 and on the very same day, the Registrar (Judicial-I) has submitted his report.