CHERUKU KARUNASREE Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner, who is accused filed this Criminal Petition under Sec. 482 Cr.P.C. to quash the proceedings in FIR No.122 of 2013 on the file of the I Town Police Station, Godavarikhani, Karimnagar District for the offences punishable under Ss. 209, 417, 420 and 468 of IPC.

(2.) During pendency of the Criminal Petition, the parties have compromised the matter and accordingly, respondent No.2- de facto complainant has filed I.A.Nos.1 and 2 of 2022 to permit him to enter into compromise, record the terms of compromise thereof and compound the offences by quashing the proceedings against accused in the said crime. Along with the said applications, a joint memo which is signed by the parties and their counsel, photographs of the parties and Photostat copies of their Aadhar Cards came to be filed. In the affidavit filed it has been stated that respondent No.2 - de facto complainant has filed a complaint against the petitioner /accused before the Police Station and the same has been registered as FIR No.122 of 2013 for the aforesaid offence. While so, now the de facto complainant has entered into compromise with the accused and approached this Court for recording the compromise with the petitioner/accused and they have settled the matter outside the Court and she has no objection for quashing the proceedings against the petitioner.

(3.) Today, both the parties are present before this Court and they were identified by their respective counsel. This Court, when examined, both the parties have stated that at the instance of the elders and well wishers of both the parties, they have settled the matter out of the Court and the second respondent stated that she has no objection for quashing the proceedings against the petitioner.