THOTA MUTHYALU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.70 of 2020, pending on the file of P.S.Gouraram, Siddipet Police Commissionerate. The petitioner is A-1 in the above said crime. The offences alleged against the petitioner are under Sections 447, 427, 504, 506 R/w.34 of IPC.

(2.) Heard learned counsel for petitioner and the learned Public Prosecutor and perused the record.

(3.) The petitioner herein has filed a suit vide O.S.No.195 of 2018 against the 2nd respondent seeking partition and separate possession of suit schedule properties and also for rectification of entries in ROR. In the said suit, the petitioner herein has filed a compromise petition under Order 23 Rule 3 of CPC. Both the petitioner and the 2nd respondent have signed the said compromise petition. In the said compromise petition, the parties have agreed that they shall not interfere with the possession over the respective shares of the properties allotted to them. The 2nd respondent agreed to withdraw the present complaint, however, according to the learned counsel for petitioner, the 2nd respondent is not cooperating with the petitioner in closing the present crime.