MOHD ABRAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/Accused Nos.1 to 3 in C.C.No.23 of 2015, on the file of XIII Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Section 498-A IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961.

(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.No.3 of 2020 to permit them to compound the offences and to record the compromise and accordingly allow the criminal petition by quashing the proceedings against the respondents/accused in C.C.No.23 of 2015.

(3.) Vide order dated 08.10.2020, 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 Registrar (Judicial-I) of this Court for their identification and also directed the Registrar (Judicial-I) to submit a report by 19.10.2020. In compliance of the said order dated 08.10.2020, the Registrar (Judicial-I) has submitted his report dated 17.10.2020.