LAGSHETTI PRAKASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/Accused Nos.1 to 4 to quash the proceedings in C.C.No.73 of 2021, on the file of Special Judicial Magistrate of First Class, Nalgonda, registered for the offences punishable under Sections 498-A and 323 of IPC and Section 4 of the Dowry Prohibition Act, 1965.

(2.) During the pendency of the present Criminal Petition, the parties have compromised the matter and, accordingly, respondent No.2/de facto complainant filed I.A.Nos.3 and 4 of 2021 to permit them to compound the offences and compromise the matter and accordingly quash the proceedings against the petitioners/accused Nos.1 to 4 in C.C.No.73 of 2021.

(3.) Vide order dated 05.07.2021, this Court, after recording the submissions made by the learned counsel for the petitioners as well as respondent No.2, directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee, Hyderabad, for their identification and directed the Secretary to submit a report by 15.07.2021. In compliance of the said order, the Secretary, Telangana High Court Legal Services Committee has submitted his report dated 15.07.2021.