Y. CHANDRA BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner - accused under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the proceedings against him in Crime No.186 of 2020, pending on the file of Dundigal Police Station, Cyberabad Commissionerate. The petitioner is sole accused in the case. The offence alleged against him is under Section 376 (2) (f) of IPC.

(2.) During the pendency of the present criminal petition, 2nd respondent - de facto complainant has filed I.A. No.2 of 2020 to permit her and the accused to compromise the matter. She has also filed I.A. No.3 of 2020 to compound the offence and to quash the proceedings in the aforesaid case against the petitioner herein.

(3.) In support of the aforesaid I.As., the de facto complainant has filed her affidavit and joint memo signed by herself, accused and their counsel, wherein it is mentioned that the matter has been settled amicably between them.