YEMPALLA VENKAT REDDY Vs. BODDU VASANTHA AND ANOTHER

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner in Sessions Case No.48 of 2010 on the file of Special Judge for Trial of Cases under SC's and ST's (POA) Act, Nalgonda-Cum-VI Additional District & Sessions Judge, Nalgonda, registered for the offences punishable under Sections 506, 509 IPC and Section 3(1)(x) of SC/ST's (POA) Act, 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.1-de facto complainant filed I.A.Nos.1 and 2 of 2020 to record the compromise and to compound the offences in S.C.No.48 of 2010.

(3.) Vide order dated 20.10.2020, this Court, after recording the submissions made by the learned counsel for the petitioner as well as respondent No.1, directed the parties to appear before the Registrar (Judicial) of this Court for their identification and also directed the Registrar (Judicial) to submit a report by 09.11.2020. In compliance with the said order dated 20.10.2020, the Registrar (Judicial) has submitted his report dated 16.11.2020.