NENAVATH VINOD KUMAR 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.5 seeking to quash the proceedings in CC No.330 of 2020 on the file of the Principal Junior Civil Judge, Kalwakurthy, registered for the offences punishable under Sections 498-A, 323 and 504 of the Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act.

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

(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.