RAZAK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., seeking to quash the proceedings in C.C.No.16469 of 2019, on the file of VIII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad. The petitioners herein are accused Nos.1 to 7 in the said case. The offences alleged against the petitioners herein are under Ss. 323, 448, 506, 509 of I.P.C read with 34 I.P.C.

(2.) Heard learned counsel appearing on both sides and learned Additional Public Prosecutor for the State. Perused the record.

(3.) 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.Nos.2 and 3 of 2022 to permit them to compound the offences and to compromise the case.