SYEDA FARAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short 'Code'') to quash the proceedings in Crime No.920 of 2020 of Cyber Crime Police Station, Hyderabad. The petitioner herein is sole accused in the said crime. The offences alleged against him are under Secs. - 66C, D and 67A of the Information Technology Act, 2000 and Sec. - 11 read with 12 of the Protection of Children from Sexual Offences Act, 2012 (for short 'Act, 2012').

(2.) I.A. No.2 of 2021 is filed by respondent No.2 - de facto complainant seeking to permit her to enter into compromise and to compound the offences against the accused by recording the compromise and quash the proceedings in the aforesaid crime against the accused.

(3.) Heard Mr. Mohd. Adnan, learned counsel for the petitioner - accused and Mr. Shaik Abdul Khader, learned counsel for respondent No.2 - de facto complainant, and also learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State.