DEVARANENI KIRAN KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners/accused A.1 to A.5 seeking to quash the proceedings in CC No.7793 of 2019 on the file of the XIII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, based on the Crime No.366 of 2018 of Women Police Station, CCS, DD, Hyderabad, registered for the offences punishable under Sections 498-A and 406 of the Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act.

(2.) During pendency of the present criminal petition, the parties have compromised the matter and accordingly, the second respondent - de facto complainant has filed IA Nos.1 and 2 of 2020 to permit her to compromise and compound the alleged offences by recording the compromise.

(3.) This Court by its order dated 31.12.2020 after recording the submissions made by the learned counsel for the petitioners as well as second respondent/de facto complainant directed the parties to appear before the Secretary, Telangana High Court Legal Services Committee, for their identification and also directed the Secretary to submit a report to this Court by 07.01.2021. In compliance of the said direction of this Court, the Secretary has submitted his report on 05.01.2021.