UPPARIPALLY SANJEEVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed, under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), by the petitioner/Accused to quash proceedings in Cr.No.281 of 2021 on the file of Vanasthalipuram Police Station, Rachakonda Police Commissionarate. The offences alleged against the petitioners/A2 to A5 are under Sections 506 IPC and Section 3(2)(Va), 3(1)(r)(s)of SC/ST (POA) Act, 2015.

(2.) Sri Baskula Athik, learned counsel for the petitioners would submit that during pendency of the present Criminal Petition, the petitioners and the 2nd respondent have settled the disputes amicably and accordingly, respondent No.2 filed I.A.Nos.2 and 3 of 2021 seeking to compound the offences by recording the compromise and to quash the proceedings in the above said crime.

(3.) Vide order dated 15.07.2021, this Court, after hearing 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 also directed the Secretary, Telangana High Court Legal Services Committee, Hyderabad, to submit a report by 23.06.2021. In compliance with the said order, the Secretary, Telangana High Court Legal Services Committee, Hyderabad has submitted his report dated 17.07.2021.