BHAVIN KIRTIKUMAR MEHTA 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 4 seeking to quash the Crime No.73 of 2020 of Central Crime Station, Hyderabad, for the offence punishable under Section 420 IPC.

(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 and 2 of 2020 seeking permission of this court to compromise the matter and to compound the alleged offence.

(3.) This Court by its order dated 25.11.2020 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 02.12.2020. In compliance of the said direction of this Court, the Registrar (Judicial-I) has submitted his report dated 30.11.2020.