NUNE SRINIVAS RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A-1 to 5 in Cr.No.145 of 2020, pending on the file of Huzurnagar Police Station, Suryapet District, registered for the offences punishable under Sections 498-A and 313 read with 34 IPC and Sections 3 & 4 of the Dowry Prohibition Act, 1961, 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 No.2/de facto complainant filed I.A.No.2 of 2020 to permit them to compound and I.A.No.3 of 2020 to allow the criminal petition by quashing the proceedings against the respondent/accused in Cr.No.145 of 2020.

(3.) Vide order dated 18.11.2020, 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 01.12.2020. In compliance of the said order dated 18.11.2020, the Registrar (Judicial-I) has submitted his report dated 26.11.2020.