BONGURAM NARAYANA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/accused Nos.1 to 4 in Crime No.255 of 2011 on the file of Sircilla Police Station, Rajanna Sircilla District, registered for the offences punishable under Sections 427 of IPC and Sections 3(I) (1), (4), (5) and (10) of SC/ST (POA) Act, to quash the proceedings in the above said crime.

(2.) During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent Nos.2 and 3-de facto complainants filed I.A.No.1 of 2020 and 1 of 2021 to permit them to compound the offences and to compromise the case in Crime No.255 of 2011.

(3.) Vide order dated 11.02.2021, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent Nos.2 and 3, directed the parties to appear before the Registrar (Judicial-I) for their identification and also directed the Registrar (Judicial-I) to submit a report by 23.02.2021. In compliance with the said order dated 11.02.2021, the Registrar (Judicial-I) has submitted his report dated 19.02.2021.