ADEPU CHANDRAIAH 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.10 seeking to quash the Crime No.201 of 2020, dated 01.06.2020 of Choutuppal Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 143, 504 and 506 IPC and Section 3(1)(r)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989.

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

(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 Secretary has submitted his report on 31.12.2020.