VELDHI RADHAKRISHNA, Vs. STATE OF TELANGANA,

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A-1 and A-2 in Crime No.74 of 2018 on the file of Bahadurpura Police Station, Hyderabad, registered for the offences punishable under Sections 420, 468 and 471 IPC, to quash the proceedings in the above said crime.

(2.) During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.2-de facto complainant filed I.A.Nos.2 and 3 of 2019 to record the compromise and to compound the offences in C.C.No.41 of 2019.

(3.) The petitioners also filed I.A.No.1 of 2020 stating that during the pendency of this Criminal Petition, the Police have completed investigation and filed charge sheet and the same is taken on file vide C.C.No.41 of 2019 on the file of Special Junior First Class Magistrate, Nampally, Hyderabad, and sought to amend the prayer to quash the proceedings in C.C.No.41 of 2019 instead of Crime No.74 of 2018. Having satisfied with the reasons mentioned in the accompanying affidavit, I.A.No.1 of 2020 is allowed, as prayed for.