K. SUJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings against the petitioner in P.R.C. No.6 of 2018 on the file of XV Additional District Judge, Ranga Reddy District at Kukatpally.

(2.) The petitioner herein is accused No.2 in the said P.R.C. The offences alleged against her are under Sections - 498A and 307 of IPC.

(3.) I.A. No.3 of 2021 is filed by respondent No.2 to record the compromise and compound the offences against accused No.2 and also quash the proceedings against her in the aforesaid PRC.