KUMARI RAJANI 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 5 seeking to quash the Crime No.744 of 2019 of Chaitanyapuri Police Station, Rachakonda Commissionerate, dated 27.12.2019 registered for the offences punishable under Sections 120-B, 447, 427, 323, 506 read with Section 34 IPC and Sections 3 (g), 3 (r) and 3 (z) of the Scheduled Castes and Scheduled Tribes (Prevention of Attrocities) Act, 1989.

(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.1 & 2 of 2020 seeking to record the compromise and to compound the said alleged offences.

(3.) This Court by its order dated 30.11.2020 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 03.12.2020.