MANISH BANSAL Vs. T. SWATHI PRIYA

JUDGEMENT

(1.) This is an application under Section 482 of Cr.P.C. to quash the proceedings in C.C.No.11088 of 2020 pending on the file of III Additional Chief Metropolitan Magistrate at Hyderabad. Petitioners herein are A-1 to A-4. The offences alleged against the petitioners herein are under Sections 354, 323, 427, 506 of IPC and under Section 30 of Arms Act.

(2.) The allegations against the petitioners herein in the charge sheet are that LW-1/victim girl and LW-2 are friends. On 14.07.2020 at 00.40 hours, LW-1 proceeded to the residence of LW-2 situated at J.J. Hospital, Kalyan Nagar in her car bearing No.AP-09-CS-6990, and waited for LW-2 to pick her up into her car. Accordingly, LW-1 parked her car near Siddartha Nagar, since there is no parking place at the residence of LW-2. While LW-1 was waiting for LW-2 to pick her up, A-1 and A-3 came to LW-1 from the road and whistled at her with abusive signs. They also abused her in filthy language. In the meanwhile, A-2 came to LW-1, showed his pistol to her and threatened her with dire consequences. A-2 also questioned LW-1 as to the purpose of her coming there. Thereafter, LW-1 informed to accused that she came there only to pick up her friend LW-2. Without listening to the same, accused have attacked LW-1 with hands and punched on her face. When LW-1 tried to record the incident with her .i-phone, A-4 came there, dragged the phone from LW-1 and hit it to the ground, as a result, the said phone completely got damaged. LW-1, with fear, left the said place. A-1 and A-2 also broke the rear glass of LW-1's car with their hand armlet. Thus, the accused have committed the offences punishable under Sections 354, 323, 427, 506 of IPC and under Section 30 of Arms Act.

(3.) During the pendency of this criminal petition, the petitioners and respondent No.1 have filed applications seeking permission of this Court to compound the offences alleged against them and to quash the proceedings in C.C.No.11088 of 2020 on the ground that they have settled the dispute with de facto complainant. They filed joint memo of compromise and also affidavits.