VINEET TULSHIAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/accused Nos.1 to 4 in C.C.No.4670 of 2020 on the file of XIII Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Sections 498-A of IPC and Sections 4 and 6 of the Dowry Prohibition 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 2021 to permit her to compound the offences and to compromise the case in C.C.No.4670 of 2020.

(3.) Vide order dated 08.01.2021, 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 Secretary, Telangana High Court Legal Services Committee, Hyderabad, on or before 02.02.2021 for their identification and also directed the Secretary to submit a report by 03.02.2021. In compliance with the said order dated 08.01.2021, the Secretary has submitted his report dated 20.01.2021.