MD. KHASEEM 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 to 3 seeking to quash the C.C.No.3231 of 2017 registered on the basis of Crime No.39 of 2017 of Velair Police Station, Warangal City, dated 01.11.2017, on the file of the IV Additional Judicial First Class Magistrate's Court at Warangal, for the offences punishable under Sections 447, 448, 427, 290, 506 read with Section 34 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.2 & 3 of 2020 seeking permission of this court to compromise the matter and to compound the alleged offences.

(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.