SHAIK AKBAR Vs. ANANTHULA MANASA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the proceedings in P.R.C. No.219 of 2020 on the file of the VI Additional Metropolitan Magistrate - cum - VI AJCJ, L.B. Nagar, Ranga Reddy District. The petitioner herein is sole accused in the said case. The offence alleged against him is under Section - 306 of the Indian Penal Code,1860 (for short 'IPC').

(2.) Respondent No.1 - de facto complainant has filed I.A. No.3 of 2021 to permit her to compromise with the accused. Similarly, she filed I.A.No.4 of 2021 to record compromise and quash the proceedings against the petitioner - sole accused in the aforesaid P.R.C. in terms of compromise.

(3.) In support of the aforesaid I.As., the de facto complainant has filed her affidavit as well as joint memo signed by herself, accused and their counsel, wherein it is mentioned that the matter has been settled amicably between them.