BAINI RAGHAVENDRA 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 Crime No.144 of 2020 of Nizamabad IV-Town Police Station (which is pending on the file of the I Additional Judicial First Class Magistrate, Nizamabad), for the offences punishable under Sections 498-A and 506 read with Section 34 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 Nos.2 & 3 of 2020 seeking permission of this court to compromise the matter and to record the said compromise.

(3.) This Court by its order dated 26.11.2020 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.