AMIT KUMAR SHARMA Vs. SMT. MEENAKSHI TIWARI

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/Accused Nos.1 to 7 in C.C.No.4858 of 2020, on the file of Additional Metropolitan Magistrate-cum-V Additional Junior Civil Judge, Cyberabad at L.B.Nagar, registered for the offences punishable under Sections 498-A, 406 and 506 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961, 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.1/de facto complainant filed I.A.No.1 and 2 of 2021 to permit them to compound the offences and compromise the matter and accordingly quash the proceedings against the petitioners/accused in C.C.No.4858 of 2020.

(3.) Vide order dated 12.03.2021, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.1, directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee, Hyderabad, for their identification and directed the Secretary to submit a report by 22.03.2021. In compliance of the said order, the Secretary, Telangana High Court Legal Services Committee has submitted his report dated 18.03.2021.