MUDDASANI KIRAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/Accused Nos.1 to 5 in Crime No.217 of 2020 on the file of Police Station, Valigonda Law and Order, Rachakonda, registered for the offences punishable under Sections 143, 353, 504, 506 r/w 149, 342 IPC, 3(1)(r)(s), 3(2) (va) SC-ST 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.2 de facto complainant filed I.A.Nos.2 and 3 of 2020 to record the compromise and to compound the offences in Crime No.217 of 2020.

(3.) Vide order dated 10.11.2020, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.2, 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 18.11.2020. In compliance with the said order dated 10.11.2020, the Registrar (Judicial) has submitted his report dated 16.11.2020.