LAWS(TLNG)-2020-10-74

PALLABOINI PUSHPA Vs. STATE OF TELANGANA

Decided On October 09, 2020
Pallaboini Pushpa Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/de facto complainant seeking to quash the proceedings against respondent No.2/accused in Crime No.649 of 2020 on the file of Jawahar Nagar Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 420, 468 and 471 of IPC.

(2.) During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.2-accused filed I.A.Nos.2 and 3 of 2020 to record the compromise and to compound the offences in Crime No.649 of 2020.

(3.) Vide order dated 17.09.2020, this Court, after recording the submissions made by the learned counsel for the petitioner 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 09.10.2020. In compliance with the said order dated 17.09.2020, the Registrar (Judicial) has submitted his report dated 21.09.2020.