SAREDDY UDAY BHASKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners/accused A.1 to A.3 seeking to quash the CC No.889 of 2020 on the file of V Additional Metropolitan Magistrate at L.B.Nagar.

(2.) During pendency of the present criminal petition, the parties have compromised the matter and accordingly, the second respondent - de facto complainant has filed IA Nos.2 and 3 of 2020 to permit her to compromise and compound the alleged offences by recording the compromise.

(3.) This Court, by its order, dated 24.12.2020, 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 Secretary, Telangana High Court Legal Services Committee, for their identification and also directed the Secretary to submit a report to this Court by 06.01.2021. In compliance of the said direction of this Court, the parties have appeared before the Secretary on 30.12.2020 along with their respective learned counsel and the Secretary has submitted his report on 30.12.2020.