POTHARAJU VINAY KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Code'') to quash the proceedings in Crime No.506 of 2021 of Cyber Crime Police Station, Hyderabad Commissionerate. The petitioner herein is sole accused in the said crime. The offences alleged against him are under Sections - 354D & 509 of IPC and Section - 67 of the Information Technology Act.

(2.) I.A. Nos.2 and 3 of 2021 are 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 quashing the proceedings in the aforesaid crime against.

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