ABHIJIT SARKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-second accused in Crime No.330 of 2017 of Narayanguda Police Station, Hyderabad. The offences alleged against him are under Sections 406, 420, 468 and 471 of IPC.

(2.) During the pendency of the present criminal petition, the second respondent-de facto complainant has filed I.A.Nos.2 and 3 of 2021 seeking permission to compound and compromise the offences alleged against the petitioner.

(3.) Vide order dated 28.06.2021, this Court, after recording the submissions made by the learned counsel for the petitioner as well as the de facto complainant, directed the petitioner and the de facto complainant to appear before the Secretary, Telangana High Court Legal Services Committee, with reference to identification of the parties, and in turn directed the Secretary to submit a report to that effect by 08.07.2021. Pursuant to the said order, the Secretary, Telangana High Court Legal Services Committee, has submitted his report dated 05.07.2021.